Pavan Sharma S/O Shri Ramniwas ... vs State Of Rajasthan
2021 Latest Caselaw 3449 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous Fourth Bail Application No.
                                                                     7703/2021
                                    Pavan Sharma S/o Shri Ramniwas Sharma, Aged About 27
                                    Years, R/o Janta Colony Gujarwada Paharganj Ps Ramganj Ajmer
                                    Dist. Ajmer (Presently In J.c. At Central Jail Ajmer)
                                                                                                        ----Petitioner
                                                                         Versus
                                    State Of Rajasthan, Through Pp
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Mohammad Aslam For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order

05/08/2021

1. Petitioner has filed this fourth bail application under Section

439 Cr.P.C.

2. F.I.R. No.198/2019 was registered at Police Station Clock

Tower, District Ajmer for offence under Sections 363, 342, 376 (2)

(I), (N) & 376 (3) of IPC and Sections 5(L)/6 of POCSO Act.

3. Status report was called by the Court below. As per the

status report, the case was listed for final arguments.

4. No ground is made out entertaining the fourth bail

application as the earlier bail application was rejected considering

the statement of the prosecutrix recorded before the Court.

5. Accordingly, this Fourth Bail application is dismissed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /11

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