BHANWAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present third bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.99/2021, Police Station Nai, District Udaipur registered for the offence punishable under Sec. 376 of the Indian Penal Code.

(2.) The second bail application was dismissed on merit by this Court vide order dtd. 24/5/2022.

(3.) Learned counsel for the petitioner submits that now the Investigating Officer has been examined before the trial court as PW.8 and there are material contradictions, improvements and omissions in his statement. The petitioner is in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the petitioner.