HUKAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Court has perused the material available on record.

(2.) The petitioner has been arrested in FIR No.294/2021 of Police Station Raipur, District Pali for the offences punishable under Ss. 450, 376, 384, 506 IPC. He has preferred this bail second application under Sec. 439 Cr.P.C.

(3.) Counsel for the petitioner submits that the first bail application was dismissed as not pressed on 22/11/2021 by this Court with liberty to file afresh after recording the statement of the prosecutrix. Learned counsel for the petitioner has shown from the cross-examination of the prosecutrix that she has absolutely denied any incident of rape having taken place with her. Therefore, it is prayed that the petitioner may be released on bail.