GOPILAL @ GOPAL REGAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned Public Prosecutor.

(2.) This bail application has been filed by the applicant under Section 439 Cr.P.C., who is facing trial for offence under Section 376 IPC before the Additional Sessions Judge No.1, Udaipur.

(3.) The first bail application preferred by the applicant being Bail Application No.15092/2019 was dismissed by this Court vide order dated 16.12.2019 as not pressed.