PANKAJ BHANDARI,J. - (1.) The petitioner has moved this second bail application. The first bail application was dismissed by the Court and petitioner was permitted to move fresh bail application after recording of the statement of the prosecutrix.
(2.) F.I.R. No.166/2017 was registered at Police Station Sangod, District Kota for offence under Sections 450, 376 I.P.C. and Section 3/4 POCSO Act, 2012.
(3.) From perusal of the order-sheets it is revealed that Special Judge, POCSO Cases returned prosecutrix a minor victim of rape twice for summoning the Medical Officer or Investigating Officer to identify the prosecutrix and on third occasion her statement was recorded after she was identified by the Medical Officer.;