HADMAN RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present third bail application under Sec. 439 Cr.P.C. has been preferred by the petitioner.

(2.) A Coordinate Bench vide order dtd. 12/2/2021, has rejected the second bail application of the petitioner. The first bail application of the petitioner was rejected on 13/8/2020.

(3.) Learned counsel for the petitioner has failed to point out any change of circumstances, which warrants indulgence of this Court at this stage.