YASHPAL Vs. STATE OF RAJASTHAN,
LAWS(RAJ)-2020-9-64
HIGH COURT OF RAJASTHAN
Decided on September 07,2020

YASHPAL Appellant
VERSUS
State Of Rajasthan, Respondents

JUDGEMENT

- (1.) Petitioner has filed this bail application under Section 439 of Cr.P.C.
(2.) F.I.R. No.316/2019 was registered at Police Station Kaman, District Bharatpur for offence under Section 363 of I.P.C. lateron Police found Sections 363, 376 IPC and Section 3/4 of POCSO Act.
(3.) No ground is made out for entertaining the bail application as prosecutrix is a thirteen years old girl who has levelled allegation of rape against the petitioner in her statement recorded under Section 164 Cr.P.C.;


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