SURENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present fourth bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.01/2019, Police Station Tibbi, District Hanumangarh for the offences under Ss. 498-A, 406, 323 & 316 of IPC.

(2.) Heard learned counsel for the parties. Perused the material available on record.

(3.) Learned counsel for the petitioner submits that after the rejection of the third bail application of the petitioner on 19/8/2021, statement of complainant-Mst. 'R' has been recorded before the trial court as P.W.1. He submits that in the cross-examination of P.W.1, it has come on record that in the FIR, she has not mentioned about the injuries being inflicted by the petitioner on the stomach resulting into her abortion.