PAWAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties. This is second bail application filed by the accused. The earlier bail application was dismissed by this Court on 1.11.2012 at that stage, with liberty to the accused to apply for bail before the court below after filing of challan.

(2.) On having considered the overall facts and circumstances of the case as revealed from the material on record filed alongwith the challan as well as the nature of allegation against the petitioner and without expressing any opinion on the merits of the case, it deemed just and proper to now enlarge the petitioner on bail with the condition that he shall not commit any offence during the period of bail otherwise, the order of bail passed shall stand cancelled automatically without further reference to the Court.

(3.) Consequently, this second bail application is allowed subject to the aforesaid condition.