PRAVEEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The second bail application has been filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') in connection with FIR No.359/2023, registered at Police Station Dovra, District Dungarpur for the offences under Ss. 147, 148, 149, 332, 333, 353 and 307 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC').

(2.) The first bail application being (S.B. Criminal Miscellaneous Bail Application No. 15850/2023) filed on behalf of the applicant was dismissed as withdrawn with a liberty to file afresh, once the charge-sheet is filed, on 4/1/2024

(3.) Learned counsel for the applicant submitted that the charge-sheet has been filed and neither any investigation is pending nor any recovery remains to be made and prayed that the applicant, who is behind the bars since 28/11/2023 be enlarged on bail.