Rajesh Kumar Meena S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 62 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                  9070/2020

Rajesh Kumar Meena S/o Shri Jainarayan Meena, Aged About 25
Years, R/o Kaled Ps Pratapgarh Dist. Alwar (At Present Confined
In Central Jail Alwr)
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s) : Mr. Narendra Prasad Meena, through VC For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

05/01/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 21/2019 was registered at Police Station

Pratapgarh, District Alwar for offence under Sections 376 of I.P.C.

and Sections 3/4 of POCSO Act.

3. It is contended by counsel for the petitioner that the

allegation of rape is not established from statement of the doctor.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that prosecutrix is a minor and in her statement

recorded before the Court, she has levelled allegation of rape

against the petitioner. Only thirteen witnesses have been

examined so far. The case is at final stage.

(2 of 2) [CRLMB-9070/2020]

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

State, I am not inclined to entertain the second bail application.

7. This second bail application is accordingly dismissed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /18

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