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Judgment
9 paragraphs · 137 wordsPetitioner has filed this bail application under Section 439 Cr.P.C.
F.I.R. No 317/2017 was registered at Police Station Mahesh Nagar, jaipur for offence under Sections 376 of I.P.C. and under Section 3/4 of the
POCSO Act, 2012.
It is contended by counsel for the petitioner that prosecutrix was having love affair with the petitioner and petitioner has been made an accused only
because a love letter was recovered from the prosecutrix.
Learned Public Prosecutor has opposed the bail application. His contention is that prosecutrix is aged twelve years. In her statement under Section
164 Cr.P.C., she has specifically alleged that petitioner has committed rape with her.
Considering the contentions put forth by counsel for the State, I am not inclined to allow the bail application.
This bail application is, accordingly, rejected.