NARENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No.211/2020 of Police Station Gogunda, District Udaipur for the offences punishable under Ss. 341, 323, 302 and 34 of IPC. He has preferred this second bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that after rejection of first bail application of the petitioner by this Court, the statements of complainant ' Ajay Singh (PW-4) and other prosecution witnesses viz. Yashwant Singh (PW-2), Mohan Singh (PW-5) and Ram Singh (PW-6) have been recorded.