VIJAY KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The second bail application (No.273/2010) moved on behalf of the petitioner was rejected by this Court on 25.02.2010 with the following order:

(2.) The first bail application (No.4977/2009) as moved on behalf of the petitioner was dismissed as withdrawn on 10.11.2009.

(3.) As per the observations made in the order dated 15.09.2009 passed by the Additional Sessions Judge, Raisinghnagar, copy whereof has been placed in the file of the first bail application, it was noticed that the petitioner had been involved in multiple criminal cases including two cases at Police Station Jawali (Himachal Pradesh). An affidavit has been filed by Shri Bag Singh, father of the petitioner, stating that no criminal case is pending in any Court in Haryana and Punjab States against the petitioner.