RAMURAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. This fourth bail application under Sec. 439 Cr.P.C. has been filed by the petitioner, who made an assault over the complainant for looting him. The petitioner is presently facing trial for the offences under Ss. 341, 307, 323, 393, 394, 397, 398 and 34 of the Indian Penal Code.

(2.) This Court, vide order dtd. 19/8/2019, dismissed the First Bail Application (No.9586/2019) filed on behalf of the petitioner. The order dtd. 19/8/2019 is reproduced hereinbelow for ready reference: "Learned counsel for the petitioners, without arguing the matter on merits, has submitted that he does not want to press this criminal misc. bail application, however, seeks liberty for the petitioners to file fresh bail application before the trial court after recording of statements of complainant. Accordingly, this crimnal misc. bail application preferred by the petitioners under Sec. 439 Cr.P.C. is dismissed as not pressed with the liberty as prayed for."

(3.) The Second Bail Application (No.1284/2020) filed on behalf of the petitioner came to be rejected by this Court vide order dtd. 4/3/2020. The order dtd. 4/3/2020 is reproduced herein below for ready reference: "Heard the learned counsel for the petitioner as well as the learned Public Prosecutor and perused the material available on record. The petitioner has been arrested in FIR No.108/2019 of Police Station Sadar, Sri Ganganagar for the offences punishable under Ss. 341, 323, 393, 394, 397, 398, 307 and 34 I.P.C. He has preferred this bail application under Sec. 439 Cr.P.C.