BHAGWANSINGH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-12-138
HIGH COURT OF RAJASTHAN
Decided on December 11,2020

BHAGWANSINGH Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

PANKAJ BHANDARI,J. - (1.) Petitioners have filed this bail application under Section 439 of Cr.P.C.
(2.) F.I.R. No. 380/2020 was registered at Police Station Chhipabarod for offence under Sections 363, 354, 342, 34 of I.P.C. and Section 7/8 of POCSO Act.
(3.) It is contended by counsels for the petitioners that there is delay of six days in lodging of FIR. Prosecutrix has not levelled any allegation with regard to rape or any untoward incident with her.;


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