PRADEEP SWAMI 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.22/2016, Police Station Bichhwal, District Bikaner for the offence punishable under Ss. 302, 201, 120-B of the IPC and under Sec. 3/25 of the Arms Act.

(2.) The first bail application of the petitioner was dismissed on 6/1/2020 by this Court.

(3.) Heard learned counsel for the parties. Perused the material available on record.