NAVEEN TEMANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 482 of Bhartiya Nagarik Nyay Sanhita, 2023 (BNSS) in connection with FIR No.12/2024, registered at Police Station Cyber Police Station (ATS & SOG), District ATS & SOG for the offence(s) under Ss. 308(6), 318(4), 319(2), 111(4) and 204 of BNS.

(2.) Learned counsel for the applicant, at the outset, had fairly conceded that the first anticipatory bail application moved by the applicant, being S.B. Criminal Miscellaneous Bail Application No. 9766/2025 (Naveen Temani vs. State of Rajasthan), came to be dismissed by this Court vide order dtd. 8/10/2025.

(3.) It was then submitted that S.B. Criminal Miscellaneous Petition No. 2370/2025, instituted by the present applicant seeking quashing of the FIR under Sec. 528 of the Bharatiya Nyaya Sanhita, was dismissed on 30/4/2025. It was also pointed out that the said order was assailed before the Hon'ble Supreme Court by way of Special Leave Petition (Criminal) No. 53217/2025, which too came to be dismissed on 15/10/2025.