BALLA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present 2nd bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with FIR No.146/2019, Police Station Kuchaman City District Nagaur for the offences punishable under Sections 147, 148, 149, 323, 341, 307 and 302 of IPC.

(2.) The first bail application of the petitioner was dismissed on 14.02.2020 by this Court with liberty to revive the prayer for bail after the statements of witnesses namely Bidami Devi & Surja Ram are recorded before the trial court.

(3.) Heard learned counsel for the petitioner, and learned Public Prosecutor as also learned counsel for the complainant. Perused the material available on record.