VIKRAM 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.283/2019, Police Station Siwana, District Barmer for the offence punishable under Ss. 147, 148, 323/149, 307/149, 302, 120-B of Indian Penal Code and under Sec. 3/25 of Arms Act.

(2.) The first bail application of the petitioner was dismissed on 12/1/2021 by this Court.

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