ANKIT KULHARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Court has perused the material available on record.

(2.) The petitioner has been arrested in FIR No.69/2022 of Police Station Taranagar, District Churu for the offences punishable under Ss. 387, 506 IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Counsel for the petitioner submits that the first bail application was dismissed on 6/4/2022 by this Court with liberty to file afresh after filing of the charge-sheet. Further co-accused have already been enlarged on bail by a coordinate Bench of this Court. Therefore, it is prayed that the petitioner may be released on bail.