RAMSINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant second bail application has been filed by the petitioner under Sec. 439 Cr.P.C. seeking regular bail in connection with the FIR No. 146/2022 registered at Police Station Sivana, District Barmer for the offence punishable under Ss. 363, 366, 376(2)(N) of IPC and Sec. 5(1)/6 of Protection of Children from Sexual Offences Act, 2012.

(2.) The first bail application filed by the petitioner was dismissed on 4/8/2022 as not pressed.

(3.) Learned counsel for the petitioner submits that now challan has been filed and according to the statement of the prosecutrix, she herself went with the petitioner out of her own free will and she roamed with him at so many places without raising any hue and cry. The petitioner is behind the bars since 7/6/2022. The trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.