AFZAL ALI KATHAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This third application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with FIR No.609/2022 registered at Police Station Pratap Nagar, District Bhilwara, for offences under Ss. 363, 34, 346, 366A, 376D, 370A, 372, 376, 376(2)(n) of the IPC and Ss. 3/4 and 5(l)/6 of the POCSO Act.

(2.) Heard learned counsel for the parties. Perused the material available on record.

(3.) Having considered the rival submissions, facts and circumstances of the case, this Court prima facie finds that the victim 'P' who is a minor girl, in her supplementary statements recorded under Sec. 161 Cr.P.C. so also during her court statements recorded on 1/6/2023 as PW-1, has levelled serious allegations of forcible sexual assault/rape against the present petitioner and co-accused persons.