SONU Vs. STATE

JUDGEMENT

(1.) Heard and perused the material available on record.

(2.) The petitioner(s) has/have been arrested in FIR No.170/2020 of Police Station Rawla, District Sri Ganganagar for the offence(s) punishable under Sec. (s) 307, 323, 341, 324, 326 and 325 IPC. He/she/they has/have preferred this/these second bail application(s) under Sec. 439 Cr.P.C.

(3.) The first bail application of the petitioner was dismissed by this Court on 15/1/2021 as not pressed while giving him liberty to file a fresh bail application before the trial court after recording of the statement of injured Jitendra Kumar and other prosecution witnesses namely Sitaram, Krishnalal and Ravi.