SAMEER KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This second application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.380/2022 registered at Police Station Arnod, Dist. Pratapgarh, for offences under Ss. 498-A, 304-B, 323 of IPC.

(2.) The first application for bail was dismissed by this Court on 10/4/2023 as not pressed.

(3.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.