ASHOK KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This second application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.146/2023 registered at Police Station Mata Ka Than, Jodhpur City East, for the offence under Sec. 376 (2)(n) of IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) The first bail application filed on behalf of the petitioner was dismissed by this Court vide order dtd. 5/10/2023 while granting liberty to the petitioner to move a fresh application for bail after recording of the statements of the prosecutrix, before the competent criminal court.