DAMARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 125/2021 of Police Station Chauhtan, District Barmer for the offence punishable under Ss. 498-A, 304-B of IPC. He has preferred this second bail application under Sec. 439 Cr.P.C.

(2.) The first bail was dismissed by this Court vide order dtd. 11/11/2021.

(3.) Learned counsel for the petitioner submits that PW-1 Deva Ram, PW-2 Pana Ram, PW-3 Bala Ram, PW-4 Aamba Ram and PW-5 Hanuman Ram have been examined before the trial Court and they declared hostile. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.