SATPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 150/2022 of Police Station Rawla, District Sriganganagar for the offence punishable under Ss. 384, 354 of IPC and Sec. 67 of IT Act. He has preferred this second bail application under Sec. 439 Cr.P.C.

(2.) The first bail application was dismissed as not pressed by this Court vide order dtd. 17/8/2022 with liberty to file afresh after filing of the challan.

(3.) Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Sec. 439 Cr.P.C.