Rajasthan High Court - Jaipur
Prakash Meena S/O Shri Hanuman Sahai vs State Of Rajasthan on 20 November, 2020
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Third Bail Application No.
13077/2020
Prakash Meena S/o Shri Hanuman Sahai, 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. S S Mahla, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 20/11/2020
1. Petitioner has filed this third bail application under Section 439 Cr.P.C.
2. F.I.R. No.196/2019 was registered at Police Station Chandwaji, District Jaipur for offence under Sections 363, 366-A, 376 I.P.C. and Section 3/4 of POCSO Act, 2012.
3. No ground is made out for entertaining the third bail application as second bail application was rejected by considering the statement of prosecutrix.
4. Accordingly, Criminal Misc. Third Bail Application is dismissed.
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