SUNIL KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This second bail application has been filed under Section 439 Cr.RC.

(2.) Brief facts of the case are that an FIR bearing No. 374/2014 was registered at P.S. Mahila Thana, Kota against the petitioner for offence under Section 498A, 323, 326, 307 I.P.C. The investigation was commenced and after completion of investigation, police arrested the petitioner. During investigation, police added Section 307 I.P.C. Thereafter, the petitioner moved the bail application before the court below but same was dismissed vide order dated 22.9.2014. Relevant operative portion of the judgment reads as under: ...[VERNACULAR TEXT OMITTED]...

(3.) The petitioner thereafter moved earlier bail application before this court which too was dismissed on 8.10.2014 as withdrawn with liberty to file fresh bail application before the court below after filing of challan.