OMARAM 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.75/2021, registered at Police Station Luni, District Jodhpur City West, for the offences under Ss. 341, 323, 326 and 376(2)(f), 376(2)(n), 376 (3) IPC read with Ss. 3(2)/4, 5(n)/6, 5(l)/6 of POCSO Act, 2012.

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

(3.) Learned counsel for the petitioner vehemently contended that the petitioner has been falsely implicated in the present case.