ADU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.222/2023 of Police Station Balesar, District Jodhpur for the offence punishable under Ss. 467, 468, 419 and 420 of IPC. He has preferred this third bail application under Sec. 439 Cr.P.C. The second bail application was dismissed as not pressed by this Court vide order dtd. 16/11/2023 with liberty to file afresh after framing of the charges.