(1.) Heard Mr. AK Pandey, Advocate for the applicant and Mr. Amit Bhatt, Addl. GA for the State.
(2.) First bail application of the applicant was rejected by this Court vide order dated 12.5.2010. Hence, the second bail application has been moved on his behalf.
(3.) Learned Counsel for the applicant submitted that injured Rafique and the complainant Roshan Jahan have been examined before the trial court and both of them have not supported the prosecution case. Injured Rafique has stated that he received the injuries on account of skidding because of which he fallen down and received the injures. The complainant Roshan Jahan has stated that she has not witnessed the alleged incident and she lodged a false report.