VIKASH 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.297/2021 registered at Police Station Balotra, Dist. Barmer, for the offences under Ss. 450, 376(2)(n) IPC and Ss. 5(j)(ii), (l)/6 of Protection of Children from Sexual Offences Act, 2012.

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

(3.) Drawing attention of the Court towards the statements of the victim 'N' recorded before the competent criminal court on 11/10/2023, learned counsel submitted that the prosecutrix during her court statements has not supported the prosecution story and has turned hostile.