DINESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.43/2022 of Police Station Patan, District Banswara for the offence punishable under Ss. 363, 366, 344, 376(2)(N), 376(3) IPC. He has preferred this second bail application under Sec. 439 Cr.P.C.

(2.) The first bail application was dismissed as not pressed on 22/7/2022 with liberty to file afresh after recording the statement of the prosecutrix.

(3.) Counsel for the petitioner submits that till date, the prosecutrix did not appear before the trial court for her evidence and the petitioner is inside the jail since 22/2/2022 and the trial is yet pending. Therefore, the benefit of bail should be granted to the accused-petitioner.