Sandeep Mehta, J. - (1.) The present second application for bail has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who has been arrested in connection with F.I.R. No. 43/2011 registered at the Police Station Gharsana, District Srigangangar for the offences under Sections 366, 366A and 376 I.P.C.
(2.) Heard learned counsel for the petitioner and the learned Public Prosecutor.
(3.) The first bail application field by the petitioner was rejected by this Court on 25.5.2012.;