NANGA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This second application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.110/2023, registered at Police Station Kanod, District Udaipur, for the offences under Ss. 376 (2)(n), 450, 323 and 506 of the IPC.

(2.) The first bail application (S.B. Criminal Misc. Bail Application No.11257/2023) of the present petitioner was dismissed as not pressed with liberty as prayed for by this Court vide order dtd. 6/10/2023.

(3.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.