ABHISHEK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This second application for bail 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.357/2023, registered at Police Station Subhashnagar, District Bhilwara for the offences under Ss. 147, 148, 149, 302/34 of the Indian Penal Code, 1860 and Sec. 4/25 of Arms Act,1959.

(2.) Mr. Charan, learned counsel for the applicant submitted that applicant's first bail application was rejected on 4/1/2024, while giving a liberty to the applicant to file a fresh bail application after the statement of eye-witnesses namely Rajendra Yadav and Narayan Bairwa are recorded.

(3.) Learned counsel for the applicant while informing that the statements of above referred two eye-witnesses have been recorded on 8/1/2024 and 1/3/2024 respectively submitted that Narayan Bairwa (PW-1) has turned hostile whereas, Rajendra Yadav (PW-2) has changed his version.