Kanwaljit Singh Ahluwalia, J. - (1.) Instant application has been filed under Section 439 [2] Cr.P.C. praying interalia that the order granting bail to accused respondent Nos.2 and 3, namely Dayaram and Ratan Lal, vide impugned order dated 16.05.2012 by the Additional Sessions Judge, Bandikui, District Dausa be set aside, along with the order dated 16.01.2013, whereby the application filed by the complainant/petitioner under Section 439 [2]Cr.P.C. was rejected.
(2.) In the instant case, petitioner/complainant, Umrao Gurjar is a brother of the prosecutrix [name withheld to protect her identity].
(3.) The statement of the prosecutrix [name withheld to protect her identity] was recorded under Section 164 Cr.P.C.;