DULARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties. Perused the material available on record.

(2.) The present second bail application has been filed under Sec. 439 Cr.P.C. on behalf of the applicant, who is in custody in connection with FIR No.89/2020, Police Station Panchu, District Bikaner, for the offences under Ss. 498-A, 302/34 of IPC.

(3.) It is submitted by learned counsel for the applicant that the applicant is brother-in-law (Jeth) of the deceased, the bail application of the husband has already been accepted by this Court by order dtd. 22/10/2020 and while rejecting the first bail application, the Court has granted liberty to the applicant to approach the Court after statement of Smt. Gavri Devi was recorded.