RAHUL Vs. SATE OF RAJASTHAN

JUDGEMENT

(1.) This third 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:

(2.) The 2nd bail application filed on behalf of the petitioner, i.e. S.B. Criminal Misc. Bail Application No.12147/2025 was dismissed vide order dtd. 10/11/2025, passed by this Court with the liberty to the petitioner to file a fresh bail application after recording the statement of injured Amraram and Papli Devi. After rejection of the second bail application, the statements of Amraram and Papli Devi have been recorded before the trial court, deposed as PW-03 and PW-04, respectively. Hence, this third bail application has been filed.

(3.) Learned counsel for the petitioner submitted that the petitioner has been falsely implicated in this matter.