SANJEEV PRAKASH SHARMA, J. - (1.) In S.B.Criminal Appeal No.782/2019 : Admit. In S.B.Cr. Misc. SOS Appl. No.586/2019 :
(2.) Heard learned Counsel for the parties and scanned the material available on record.
(3.) The present bail application has been filed by the appellant under Section 389 Cr.P.C. for suspending the sentence awarded vide judgment dated 16.04.2019 by the Court of Special Judge, POCSO Act Cases, No.1 Bundi in POCSO Sessions Case No.58/2018.;