PANKAJ BHANDARI, J. - (1.) Heard counsel for the appellant through video conferencing.
(2.) Learned Public Prosecutor is present in person in the Court.
(3.) The appellant has preferred this appeal aggrieved by order dated 10.07.2019 passed by Special Judge, POCSO Act Cases & Protection of Children Rights Commission 2005 Karauli(Raj.), whereby bail application filed by the appellant was rejected.;