Sabu Singh @ Dugar Singh S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 2814 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                7175/2021

Sabu Singh @ Dugar Singh S/o Shri Devi Singh, Aged About 21
Years, R/o Jhanvla Baira Vill. Ratdiya Ps Sendra Dist. Pali Raj. (At
Present Petitioner Confined In Central Jail Ajmer)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Govind Upadhyay present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

12/07/2021

1. Defect/s pointed out by the Registry is/are waived.

2. Petitioner has filed this second bail application under Section

439 Cr.P.C.

3. F.I.R. No.383/2020 was registered at Police Station Beawar

City Ajmer for offence under Section 363 I.P.C.

4. It is contended by counsel for the petitioner that there is

variance in the statement recorded under Section 164 Cr.P.C. and

in the statement recorded before the Court.

5. Learned Public Prosecutor has opposed the second bail

application. It is contended that the victim is a child, aged

fourteen years, who has specifically alleged that she was raped by

the petitioner and was kept in confinement for two days.

(2 of 2) [CRLMB-7175/2021]

6. I have considered the contentions.

7. Considering the contentions put forth by counsel for the

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

8. This second bail application is, accordingly, dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /127

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