SANDEEP MEHTA,J. - (1.) The present second bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in custody in relation to F.I.R. No.95/2015, Police Station Rajgarh, District Churu, for the offences under sections 306, 363, 366A, 376 D and 120B IPC and Section 3 (1), 3 (2), 3 (5) of the SC/CT Act and Section 17 of the POCSO Act.
(2.) Heard learned counsel for the petitioner as well as learned Public Prosecutor for the State and perused the material available.
(3.) After rejection of the first bail application submitted on behalf of petitioners vide order dated 14.10.2015, the material prosecution witnesses being PW-1 Deepa Ram, PW2 Panna Lal, PW-3 Rohitash and PW-4 Bhanwari, mother of the deceased have been examined by the Trial Court. They did not support the prosecution story and were declared hostile. The FSL report regarding alleged semen stains on the clothes of the victim and the accused has been received in negative.;