BANSHIRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 138/2018 of Police Station Kuchaman City, District Nagaur, for the offences punishable under Ss. 332, 353, 323, 302, 307/34 IPC. He has preferred this second bail application under Sec. 439 Cr.P.C.

(2.) The first bail application of the petitioner was dismissed on 7/7/2021 with a direction to concerned trial Court to expeditiously dispose of the case and if possible, the trial be completed within a period of six months.

(3.) Arguing on this second bail application, learned counsel for the petitioner submits that petitioner has falsely been implicated in this case. It is further submitted that till date, out of 31 witnesses, only seven prosecution witnesses have been examined.