INDERJEET SINGH, J. - (1.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 57/2020 Registered at Police Station Todgarh, District Ajmer for the offence(s) under Sections 363, 366-A, 376, 376(2)(N) of IPC and Section 3/4, 5(1)/6 of POCSO Act (in F.I.R.) and under Sections 363, 366-A, 376, 376(2)(N) of IPC and Section 3/4, 5(L)/6 of POCSO Act.
(2.) Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that challan has already been presented in the court and conclusion of trial may take long time. Counsel further submits that the prosecutrix travelled with the petitioner to so many places and also stayed with him. Counsel further submits that the prosecutrix is a student of 12th class and age of the petitioner is 20 years. Counsel further submits that age of the victim is yet to be determined during trial. Counsel further submits that F.I.R. has been lodged after a delay of five days. Counsel further submits that the petitioner is in custody since 16.12.2020.
(3.) Learned Public Prosecutor has opposed the bail application.;