KALU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.287/2022 of Police Station Gangrar, Dist Chittorgarh for the offence punishable under Ss. 363, 366, 344 and 376 (2)(F)(N) of IPC and under Sec. 5(J)(II)(L)/6 of POCSO Act. He has preferred this second bail application under Sec. 439 Cr.P.C.

(2.) The first bail application was dismissed as not pressed on 7/11/2023 with liberty to file a fresh bail application after recording the statement of prosecutrix before the trial court.

(3.) Counsel for the petitioner submits that on so many occasions, the prosecutrix was summoned by the trial court, but she did not turn up for her evidence, which is also evident from the progress report of the case as received from the trial court. The accused- petitioner is inside jail since 22/12/2022 and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.