RAHIM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No.381/2018 of Police Station Udaimandir, District Jodhpur for the offences punishable under Ss. 363, 364-A and 120-B IPC. He has preferred this fourth bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that after rejection of third bail application of the petitioner, the statements of Investigating Officer have been recorded before the trial court, wherein he has clearly stated that the abducted child was not recovered from the custody of the petitioner. It is further submitted that all the prosecution witnesses such as parents of the child and other important witnesses have not supported the prosecution story and turned hostile. It is also submitted that co-accused Mujahid @ Koju, whose case is similar to the petitioner, has already been enlarged on bail by this Court.