Shahrukh @ Arman S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 7019 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                 16380/2021

Shahrukh @ Arman S/o Shri Sirajuddin @ Bhanwar Khan, Aged
About 23 Years, R/o Near Sitaramji Ka Mandir Vill. Ramsar Ps
Nasirabhad Sadar Dist. Ajmer At Present Confined At Central Jail
Ajmer
                                                                          ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s) : Mr. Syed Shahid Hasan For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

29/11/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 270/2019 was registered at Police Station

Nasirabad Sadar for offence under Sections 342, 365, 376, 376(2)

(n), 376-D & 34 of I.P.C.

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

the prosecutrix has turned hostile.

4. I have considered the contentions.

5. This Court has rejected the bail of co-accused vide order

dated 30.01.2021 on the ground that prosecutrix in her statement

recorded before the Court has specifically levelled allegation of

gang rape, hence, no ground is made out for entertaining the

(2 of 2) [CRLMB-16380/2021]

second bail application.

6. This Criminal Misc. Second Bail Application is accordingly,

dismissed.

7. Trial Court is directed to expedite the disposal of the case.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /4

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