(1.) Heard Ms. Swati Agarwal, learned counsel for the applicant and Shri Amit Sinha, learned AGA.
(2.) This repeat application has been filed by the applicant under Section 439 of Code of Criminal Procedure, seeking enlargement on bail during the trial in Crime No. 907 of 2018, under Sections 376, 506 of IPC Police Station-Soraon, District Allahabad. His first bail application was dismissed vide order dated 07.08.2019, reserving liberty to the applicant to repeat the application after the statement of the prosecutrix.
(3.) Learned counsel for the applicant submits that statement of the prosecutrix has been recorded in the Court on 1.2.2020 and she has turned hostile. She submits that once the prosecutrix has turned hostile there remains nothing against the applicant.