LAXMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This second bail application has been filed by the accused petitioner under Section 439 Cr.P.C.

(2.) Brief facts of the case are that the complainant Pushpendra Singh submitted a report on 7.3.2015 at Police Station Halena, District Bharatpur, on the basis of which an FIR No. 48/2015 came to be registered for the offence under sections 143, 323, 341, 354, 379 IPC. During the course of investigation the accused petitioner was arrested. After investigation, the police submitted charge-sheet before the jurisdictional court for the offence under sections 323, 341, 307 and 34 IPC on 22.12.2015. Thereafter, the accused petitioner moved bail application before the learned court below which was dismissed vide order dated 8.1.2016. Against the aforesaid order, the accused petitioner moved bail application before this Court which was dismissed as withdrawn on 4.2.2016 with the liberty to the accused petitioner to move bail application before the learned court below after recording the statements of the material witnesses.

(3.) The accused petitioner without approaching to the learned court below directly moved this second bail application before this Court.