SUYALAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This second bail application has been filed under Sec. 439 Cr.P.C. in connection with FIR No.59/2021, registered at Police Station Vazirpur, District Sawai Madhopur for the offence(s) under Ss. 143, 323 and 341 IPC. The Police after investigation added Ss. 302, 302/34 and 447 of IPC.

(2.) The present second bail application has been filed by the petitioner as the first bail application was dismissed by this Court on 12/1/2022 as the same was withdrawn at that stage.

(3.) Learned counsel for the petitioner submitted that the Police after investigation has filed charge sheet and the statement of witnesses clearly reveal that the accused-petitioner was not initially present when the initial incident had taken place.