GANESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor assisted by learned counsel for the complainant and also perused the material on record.

(2.) The petitioner has been arrested in FIR/CR No. 101/2019 of Police Station Nokha, District Bikaner for the offences punishable under Ss. 363, 366, 366-A, 354 and 323 IPC and Sec. 7/8 of POCSO Act, 2012. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the allegations of sexual assault and abduction against the petitioner are false. It is submitted that the complainant and the prosecutrix, in the complaint and their statements, have levelled allegation of sexual assault against the several persons, however, the police have filed charge-sheet only against the petitioner and co-accused Heeralal and it is submitted that no such incident as alleged in the complaint ever took place. Learned counsel for the petitioner has submitted that the charge-sheet has been filed and the trial of the case will take time.