YOGESH BHOIR Vs. STATE

JUDGEMENT

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

(2.) The petitioner(s) has/have been arrested in FIR No. 29/2017 of Police Station Gudamalani, Distt. Barmer for the offence(s) punishable under Sec. (s) 363, 366, 376(2) (N) IPC and Sec. 5(L)/6, 13/14 of the POCSO Act, 2012. He/she/they has/have preferred this/these second bail application(s) under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that initially, the petitioner was granted bail by this Court on 17/7/2017, however later on, as the petitioner failed to attend hearing before the trial court on 21/1/2019, his bail bonds were forfeited and his bail was cancelled. The petitioner then moved bail application before this Court, however, the same was dismissed by this Court on 10/5/2019.