RANJIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter and the petitioner is in custody since 12/6/2020.

(2.) The first bail application of the petitioner being S.B. Criminal Miscellaneous Bail Application No.8085/2021 was dismissed by this Court vide order dtd. 24/5/2021, which reads as under:-

(3.) Learned Public Prosecutor has opposed the bail application. Heard counsel for the parties and perused the record.