Rajasthan High Court - Jaipur
Prakash Meena S/O Shri Hanuman Sahai vs State Of Rajasthan on 15 January, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous II Bail Application No. 16618/2019
Prakash Meena S/o Shri Hanuman Sahai, B/c Meena R/o Vill.
Saladwas Chandwaji Dist. Jaipur (At Present Confined In Central
Jail Jaipur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Deepak Meena For State : Mr. Atul Sharma, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Order 15/01/2020
1. Petitioner has filed this second bail application under Section 439 of Cr.P.C.
2. F.I.R. No. 196/2019 was registered at Police Station Chandwaji District Jaipur for offence under Sections 363, 366 & 376 of I.P.C. and Section 3/4 of POCSO Act.
3. No ground is made out for bail as there is no change in circumstance necessitating entertaining the second bail application.
4. Second bail application is accordingly rejected.
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