NIKHIL NIGAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 220/2014 of Police Station Kotegate, District Bikaner for the offence punishable under Sec. 420 R/w 120-B of IPC. He has preferred this third bail application under Sec. 439 Cr.P.C.

(2.) The first bail application was dismissed by this Court vide order dtd. 16/2/2022 and liberty was granted to the petitioner to file afresh after recording the statement of Investigating Officer.

(3.) In compliance of above order, the statement of Investigating Officer was recorded as PW-2.