RAJU RAM KADWASRA RAJU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant 4th application for bail under Section 439 Cr.P.C. has been preferred on behalf of the accused petitioner Raju Ram Kadwasra @ Raju, who is in custody in connection with F.I.R.No.83/2016, Police Station Boranada, Distt. Jodhpur for the offences under Sections 452/34, 376 and 419 IPC and Section 3/4 of the POCSO Act.

(2.) While rejecting the 3rd application for bail submitted on behalf of the petitioner, this Court gave him liberty to file a fresh bail application after the witness Bal Mukund is examined at the trial. The statement of Bal Mukund has now been recorded as PW4 whereafter, the instant 4th application for bail has been moved.

(3.) Brief facts considered relevant and essential for disposal of the instant 4th bail application are reproduced herein below:-