KAVINDER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 210/2021 of Police Station Beechwal, District Bikaner for the offence punishable under Ss. 341, 323, 324, 307 R/w 34 of IPC and Sec. 4/25 of the Arms Act. He has preferred this second bail application under Sec. 439 Cr.P.C.

(2.) The first bail application was dismissed on merit by the co-ordinate Bench of this Court vide order dtd. 23/10/2021 with liberty to file afresh after recording the statement of injured- Sonu S/o Madhusudan.