RUKMUDDIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This order governs the disposal of second bail application filed under Section 439 of Cr.P.C. by Mr. R.K. Goyal Advocate on behalf of the applicant Rukmuddin pertaining to F.I.R. No. 262/2010 registered at Police Station Behror, District Alwar, for the offences under Section 332, 353 and 307 of IPC and 3/25 of Arms Act.

(2.) Heard the learned counsel for the petitioner as also the learned Public Prosecutor for the State and perused the relevant material available on record.

(3.) Learned counsel for the petitioner has reiterated those very arguments which were advanced at the time of arguing the first bail petition and the same were taken into consideration by this Court.