LALIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.283/2019, Police Station Siwana, District Barmer, for the offences under Ss. 147, 148, 323/149, 307/149, 302, 120-B of IPC and Sec. 3/25 of Arms Act.

(2.) Heard learned Senior Counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) After the rejection of the first bail application of the petitioner on 5/11/2020, the statement of three prosecution witnesses have been recorded before the trial court including the statement of P.W.3 Malam Singh, who is the eye-witness of the incident.