UDAILAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties as well as perused the material available on record.

(2.) The instant third bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No.121/2023 dtd. 4/9/2023, registered at Police Station Ogana, District Udaipur, for the offence under Ss. 450, 376(2)(N) of the IPC.

(3.) The first bail application of the petitioner was dismissed by this Court vide order dtd. 8/11/2023 with the liberty to come back before the Court after filing of charge-sheet, however, the charge-sheet has been filed now.