AMIR ABBASI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second 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.125/2023 registered at Police Station Surajpole, District Udaipur registered for the offence punishable under Ss. 344, 366, 506 and 376(2)(n) of the Indian Penal Code and Sec. 67-A of IT Act.

(2.) The first bail application was dismissed by this Court vide order dtd. 13/9/2023 with liberty to file afresh after recording the statement of prosecutrix.

(3.) Learned counsel for the petitioner submits that prosecutrix is major and she has been examined before the trial Court as PW.1 and there are material contradictions, improvements and omissions in her statement. The petitioner is in judicial custody since 20/3/2023 and the trial of the case will take sufficiently long time. With these submissions, it is prayed that the benefit of bail may be granted to the accused-petitioner.