Mukesh Gochar S/O Kanhaiya Lal vs State Of Rajasthan
2022 Latest Caselaw 3665 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Third Bail Application No.
                                989/2022

Mukesh Gochar S/o Kanhaiya Lal, R/o Behind Police Choki Ayana
Ps Ayana Distt. Kota (At Present In Central Jail Kota)
                                                                       ----Petitioner
                                   Versus
State Of Rajasthan, Through P.p.
                                                                     ----Respondent

For Petitioner(s) : Mr. Lakhan Singh Meena Mr. Manvendra Singh For State : Mr. Sher Singh Mahla,PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

10/05/2022

1. Petitioner has filed this third bail application under Section

439 Cr.P.C.

2. F.I.R. No.155/2019 was registered at Police Station

Budhadeet, District Kota for offence under Section 363 I.P.C.

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

in custody for last one and a half year. There is no allegation of

rape against the present petitioner.

4. Learned Public Prosecutor has opposed the third bail

application.

5. I have considered the contentions.

6. From perusal of the record, it is revealed that there is

allegation against the petitioner of aiding the commission of

(2 of 2) [CRLMB-989/2022]

offence of rape. It is also evident that while rejecting the second

bail application, this Court observed that petitioner has criminal

antecedents pertaining to the POCSO Act, considering the same, I

am not inclined to entertain the third bail application.

7. Accordingly, present Criminal Misc. Third Bail Application is

dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /20

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