NASIR KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present 6th bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with FIR No.196/2018, Police Station Ladnun, District Nagaur for the offence punishable under Ss. 376(1) in alternate 376D, 384, 354C, 354D and 120-B of IPC and Ss. 67 and 67A of I.T. Act.

(2.) The fifth bail application of the petitioner was dismissed on 23/11/2021 by this Court.

(3.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.