AMOLAK RAM 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.60/2022 registered at Police Station Binjrad, District Barmer for the offences punishable under Ss. 363, 366A, 342 and 376(2)(n) IPC and Sec. 5(L)/6 POCSO Act.

(2.) The first bail application was dismissed as not pressed vide order dtd. 3/2/2023.

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