VAHID Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application under Sec. 439 of the Code of Criminal Procedure has been filed by the applicant, who is in custody in connection with the FIR No. 385/2023 registered at Police Station Didwana for the offences punishable under Ss. 323, 342, 354, 450 and 376/511 of the Indian Penal Code.

(2.) The second bail application (S.B. Criminal Misc. Bail Application No. 626/2024) of the present applicant has been dismissed on 13/2/2024, with the liberty to file afresh after recording of the statement of the prosecutrix. Learned Counsel submitted that now, the statement of the prosecutrix has been recorded.

(3.) Learned Counsel for the applicant submitted that the applicant has been falsely implicated and absolutely false story has been concocted by the prosecutrix.