NAEEM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the papers made available to me on record.

(2.) This is second application for bail; the first application for bail was rejected by this Court on July 20, 1994 with liberty to file fresh application for bail after the statement of prosecutrix is recorded.

(3.) The petitioner is facing trial in Sessions Case No. 156/1992 in the Court of learned Addl. Sessions Judge, No. 3, Kota (Camp at Ramganj Mandi) for offences under Sections 376,342/34 IPC.