ANUJ GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant second bail application has been filed under Sec. 439 Cr.P.C. against the order dated impugned passed by concerned court below for the offences under Ss. 302, 34, 120B and 201 IPC and Sec. 3/25(6) of Arms Act in FIR No. 108/2021 registered at Police Station Atalband, District Bharatpur.

(2.) Ms. Radha, sister of the petitioner is present before the Court and tried her level best to convince this Court to the pages of the challan papers and other material available on record.

(3.) Per contra, learned Public Prosecutor opposed the bail application.