SATYANARAYAN SUWALKA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present third 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.199/2022 registered at Police Station Subhashnagar, District Bhilwara registered for the offences punishable under Ss. 376(2)(n), 384, 506 and 509 of IPC and Ss. 67 and 67-A of IT Act.

(2.) The second bail application was dismissed by this Court vide order dtd. 30/1/2023 with liberty to file afresh after recording the statement of witness-Kailash.

(3.) Learned counsel for the petitioner submits that witness-Kailash has been examined as PW.3 and prosecutrix has been examined as PW.1 before the trial Court and there are material contradictions, improvements and omissions in their statements.