- (1.) Appellant has filed this appeal u/s 374 of Cr.P.C . read with Section 14A(2) of the SC/ST (Prevention of Atrocities) Act, seeking regular bail in connection with FIR No. 30/2020 registered with Police Station Ghad District Tonk, for offence/s punishable under Section/s 363, 376(2)(n) of IPC and Section 4 , 5(l) read with 6 of POCSO Act and Sections 3(2)(v), 3(2)(va) of SC/ST (Prevention of Atrocities) Act.
(2.) Learned Public Prosecutor submits that notice to the complainant has been served.
(3.) Heard learned counsel for the appellant through video conferencing and perused the record.;