BHAJAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present 2nd bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with FIR No.80/2021, Police Station Shergarh, District Jodhpur for the offence punishable under Sections 148, 458, 460, 427, 506, 307/149 of IPC and Sections 3/25 and 5/27 of Arms Act.

(2.) The first bail application of the petitioner was dismissed on 12/07/2021 by this Court.

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