GOVERDHAN AHEER Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner apprehends his arrest in connection with FIR No. 20/2019 of Police Station Bijoliya, District Bhilwara for the offences punishable under Ss. 354-A and 354/D of I.P.C. and Sec. 11/12 of POCSO Act.

(3.) Learned counsel for the petitioner has submitted that the petitioner has been falsely implicated in this case. It is also submitted that a dispute regarding plot is going on between the family of the petitioner and complainant and on account of said dispute, the complainant has lodged the false FIR alleging that the petitioner is harassing his minor daughter.