Shameem Akther, J. - (1.)This Criminal Petition, under Section 439 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A.1, for grant of bail in Crime No.17 of 2019 of Ichoda Police Station, Adilabad District, registered for the offences punishable under Sections 366-A, 376(2)(n) read with 109 of IPC and Section 6 of Protection of Children from Sexual Offences (POCSO) Act, 2012.
(2.)Heard the learned counsel for the petitioner/A.1, the learned Additional Public Prosecutor representing the respondent/State and perused the record.
(3.)Learned counsel for the petitioner/A.1 would contend that the petitioner/A.1 is an innocent person and is falsely implicated in this case and ultimately prayed to allow the petition.