SUBHASH S/O SUKHRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) MUKESH RAJPUROHIT, J 1. This second application for bail under Sec. 483 of BNSS (439 Cr.P.C.) has been filed by the petitioner, who has been arrested in the present matter. The requisite details of the matter are tabulated below: <IMG>JUDGEMENT_5_LAWS(RAJ)8_2026_1.jpg</IMG>

(2.) The 1st bail application filed on behalf of the petitioner, i.e. S.B. Criminal Misc. Bail Application No. 8342/2025 was dismissed as not pressed vide order dtd. 30/7/2025 passed by this Court, with the liberty to file fresh bail applications after statements of injured witness Gurnam Singh and Balwant Singh are recorded before the trial court. After dismissal of first bail application, the statements of injured witnesses Balwant Singh (P.W. 1) and Gurnam Singh (P.W. 2) have been recorded before the trial court. Hence, this second bail application has been filed.

(3.) Heard learned counsel for petitioner as well as learned Public Prosecutor.