SOMRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner has been arrested in FIR No.36/2023 dtd. 25/2/2023 registered at Police Station Vivek Vihar, District Jodhpur City West for the offences punishable under Ss. 419, 420, 465, 471 and 120-B IPC and Ss. 3, 7 and 10 of Rajasthan Public Examination Act, 2022. He has preferred second bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner submits that the first bail application of the petitioner was dismissed vide order dtd. 17/3/2023 while granting him liberty to come before the Court after filing of the charge-sheet. He further submits that now, the charge-sheet has been filed.