MANOJ KUMAR SAHARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) The appellant was arrested on 10/6/1998 in connection with FIR No. 577/97 which was later on split into two FIRs. His first application for bail was rejected by the trial court on 30/7/1998. Later on also, his bail applications were rejected by the trial Court as well as by the High Court. Hence this appeal.

(3.) We are informed that the prosecutrix as well as more than 13 other witnesses have since been examined.