Dalip Kumar vs State Of Rajasthan
2021 Latest Caselaw 2889 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 13209/2020

Dalip Kumar S/o Gulab Ram, Aged About 30 Years, Near Makdinath School, Ratangarh, Tehsil Ratangarh, District Churu (Raj.)

----Petitioner Versus State Of Rajasthan, Through PP

----Respondent

For Petitioner(s) : Mr. Om Rajpurohit For Respondent(s) : Mr. Mukesh Trivedi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment / Order

02/02/2021

Heard. Perused the material available on record.

The petitioner is alleged to has raped the minor victim on

number of occasions.

The contention of Shri Rajpurohit that the parties have

arrived at compromise is inconsequential because the offences

under Section 376 IPC and POCSO Act are not compoundable.

Thus, I find not merit in this application for pre-arrest bail, which

is dismissed as such.

(SANDEEP MEHTA),J

36-Sudhir Asopa/-

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