Dinesh Mehta - (1.)This second bail application has been filed by the petitioner under Section 439 of the Cr.P.C. in connection with FIR No.183/2019, of Mahila Police Station, Barmer, District Barmer for the offences under Sections 366, 366A, 376-D IPC and Section 5(g)/6 of the POCSO Act.
(2.)Heard learned counsel for the petitioner and learned Public Prosecutor and also perused the material available on record. Learned counsel for the petitioner submits that after dismissal of the first bail application, the prosecutrix has been examined before the learned trial Court, wherein she has not supported the prosecution story and turned hostile.
(3.)Learned Public Prosecutor vehemently opposed this bail application.