NARAYANNATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.115/2021 of Police Station Parsola, District Pratapgarh for the offences punishable under Ss. 447, 323, 324, 325, 326, 307/34 of IPC.

(2.) The first bail application was dismissed on merit vide order dtd. 13/1/2022 by the co-ordinate Bench of this Court with liberty to file afresh after recording the statement of injured witnesses.

(3.) I have considered the arguments advanced before me and carefully gone through the record, particularly looking to the fact that the injured witnesses have not at all been examined yet, there is no change of circumstances, therefore, this Court is not inclined to grant benefit of bail to the petitioner.