GAJENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present 3rd bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with FIR No.244/2021, Police Station Pipar City, District Jodhpur for the offence punishable under Ss. 147, 148, 149, 323, 325, 341, 447, 427 and 307 of IPC.

(2.) The second bail application of the petitioner was dismissed on 25/01/2022 by this Court.

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