GORDHAN Vs. STATE

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.49/2021 of Police Station Raila, District Bhilwara for the offences punishable under Sec. 304 of IPC.

(2.) The first bail application was dismissed on merit vide order dtd. 19/8/2021 by the co-ordinate Bench of this Court.

(3.) I have considered the arguments advanced before me and carefully gone through the record.