Basram Choudhary @ Karan ... vs State Of Rajasthan
2022 Latest Caselaw 3706 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                3908/2022

Basram Choudhary @ Karan Choudhary Son Of Shri Kishanlal
Choudhary, Resident Of Chotiyo Ka Mohalla, Village Kurad, Police
Station Pachewar, District Tonk (Raj.) ( At Present In Central Jail
Jaipur)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through P.p.
                                                                      ----Respondent

For Petitioner(s) : Ms. Prathishtha Sunger For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

11/05/2022

1. Petitioner has filed this second bail application under Section

439 Cr.P.C.

2. F.I.R. No.346/2020 was registered at Police Station

Mansarovar, Jaipur City South (Raj.) for offence under Sections

363 & 366 I.P.C.

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

has remained in custody for a period of one year and eight

months. Statement of father and mother of the victim have been

recorded and they have turned hostile.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

(2 of 2) [CRLMB-3908/2022]

6. This Court vide order dated 29.06.2021 had rejected the bail

application of the petitioner after considering the Court statement

of the prosecutrix. Merely because parents of the prosecutrix have

turned hostile, this Court is not inclined to entertain the second

bail application.

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

(PANKAJ BHANDARI),J

ARTI SHARMA /33

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