BHEEMA RAM 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.114/2023 registered at Police Station Takhatgarh, District Pali registered for the offence punishable under Ss. 376, 458 and 342 of the Indian Penal Code.

(2.) The first bail application was dismissed by this Court vide order dtd. 11/9/2023 with liberty to file afresh after recording the statement of prosecutrix.

(3.) Learned counsel for the petitioner submits that now prosecutrix 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 4/6/2023 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.