GAMERA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This 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.26/2021, registered at Police Station Binjrad, District Barmer, for offences under Ss. 450, 376, 384 of IPC and Sec. 3(a)/4(1) of POCSO Act.

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

(3.) Learned counsel for the petitioner submitted that the present petitioner who is aged about 21 years has been falsely implicated in the present case.