LAWS(RAJ)-2021-9-132

HEM SINGH Vs. STATE OF RAJASTHAN

Decided On September 29, 2021
HEM SINGH Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) The present 4th bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.114/2020, Police Station Kelwara District Rajsamand for the offences under Ss. 363, 366(KA), 342, 376 of IPC and sec. - of POCSO Act.