NARSINATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.18/2020, Police Station Role, District Nagaur for the offence under Ss. 302 and 201 of IPC.

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

(3.) Learned counsel for the petitioner submits that after the rejection of the first bail application on 9/11/2020, the statement of the first informant Omnath has been recorded before the trial court as P.W.2. He submits that as per the statement of P.W.2 Omnath, the affair of the petitioner-Narsinath and Triloknath with Manisha @ Baya (wife of the deceased) was known to him one month prior to the date of first information, however, the same does not find mention in the first report given by the informant to the police.