MANOJ KUMAR VYAS, J. - (1.) This Criminal Misc. Second Bail Application has been brought under Section 439 of Cr.P.C., seeking regular bail in connection with F.I.R. No.168/2019 registered at Police Station Mehandwas, District-Tonk for offence under Section 376 D IPC and Section 3(1) (W)(I)(H), 3 (2)(V)(VA) SC/ST Act.
(2.) It has been argued on behalf of the petitioner that the first bail application was disposed of on 05.02.2020. After rejection of first bail application, co-accused Siraj @ Sirajuddin has been released on bail by the Co-ordinate Bench of this Court on 26.02.2020.
(3.) The case of the petitioner is not different from the case of co-accused Siraj @ Sirajuddin. Learned counsel for petitioner has also referred to the FIR and statements of witnesses recorded during the investigation and has argued that there is no difference between the case of petitioner and co-accused Siraj @ Sirajuddin. Hence, in the change circumstances, he may be released on bail.;