RAKESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This second application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.245/2022, registered at Police Station Hanuman Nagar, District Bhilwara, for offences under Ss. 363, 366, 376(2)(n) IPC and Sec. 5(L)/6 of the POCSO Act.

(2.) The first bail application of the petitioner was dismissed by this Court vide order dtd. 5/5/2023 granting liberty to the petitioner to file a fresh bail application after filing the challan.

(3.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.