SURAJ GARG Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is the second bail application under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.55/2018 of Kudi Bhagtasni Police Station Jodhpur, for the offences punishable under Ss. 302, 323, 307, 460, 396 R/w 120b of IPC. The first bail application was dismissed by this Court vide order dtd. 26/9/2018 as not pressed at that stage.

(2.) Learned counsel for the petitioner submits that there is no connecting evidence against the present petitioner except the recovery of ornaments. He further submits that Gajri was examined as PW-3 in the Court and she clearly mentioned that the ornaments were recovered from the place of the incident. In these circumstances, the bail may be granted to the petitioner.

(3.) Learned Public Prosecutor vehemently opposed the bail application filed by the petitioner.