RAHUL DAVE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mr. Prashant Dave S/o Shiv Kumar Dave, brother of the petitioner, present-in-person.

(2.) The present second bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.316/2020, Police Station Kotwali, District Bhilwara, registered for the offence punishable under Ss. 420, 406 & 120B of the Indian Penal Code.

(3.) Heard. Perused the material available on record.