BHAJAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused-petitioner has laid this second bail application under Section 439 Cr.P.C. arising out of CR No.18/17, registered at Police Station Bhinmal, District Jalore for offence under Sections 307 , 353 , 332 / 34 IPC and Section 3 / 25 of the Arms Act while keeping investigation pending against the complainant.

(2.) Upon completion of investigation, police submitted chargesheet in the matter for aforesaid offences against petitioner and other accused Gopilal.

(3.) The first bail application filed on behalf of petitioner bearing No.7985/17 was dismissed as not pressed on 6th of October 2017.