KAMLESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant second bail application under Sec. 439 CrPC has been preferred by the petitioner Kamlesh S/o Jayraj, who is in custody in connection with the F.I.R. No.608/2020 registered at the Police Station Kotwali, District Chittorgarh for the offences under Ss. 363, 366-A, 376(2)(N), 376(D), 120-B IPC and Ss. 3/4, 5k/6, 16/17 of the POCSO Act.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the case diary.

(3.) The first application for bail preferred on behalf of the petitioner was rejected on 25/1/2021 giving him liberty to renew the prayer for bail after recording of the evidence of the victim. Now the statement of the victim Mst. "R' has been recorded by the trial court on 21/10/2021.