Kanwaljit Singh Ahluwalia, J. - (1.) THIS is third bail application filed under Section 439 Cr.P.C. seeking regular bail to the petitioner in a case arising out of FIR No. 331/2012, registered at Police Station Chaksu, District Jaipur for the offence under Section 376 IPC.
(2.) IT is stated that later on, in the charge -sheet the police has also added the offence under Section 6 of the Protection of Children from Sexual The first bail application of the petitioner was rejected by this Court on 11.02.2014 by passing the following order: - - "Instant application has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in a case arising out of F.I.R. No. 331/2012, registered at Police Station, Chaksu, Jaipur Rural, for offences punishable under Sections 354, 379, 363 and 307 I.P.C. it is stated that later -on offence under Section 376 I.P.C. has been added."
(3.) FACTS of the instant case will prick the conscience of any ordinary prudent man.;