PUSHPENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present 2nd bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with FIR No.72/2021, Police Station Kotadi, District Bhilwara for the offence punishable under Ss. 201, 202, 212, 225, 120-B, 302, 307, 120, 467, 468, 471 and 440 of the IPC and under Ss. 3/25, 35, 25[6] & 28 of the Arms Act.

(2.) The first bail application of the petitioner was dismissed on 15/2/2022 by this Court.

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