GAPA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is second bail application on behalf of petitioner Gapa Ram under Section 439 Cr.P.C. in connection with FIR No.191/2016, registered at Police Station Siwana, District Barmer.

(2.) In the FIR, petitioner and five other accused-persons were charged for offence under Sections 498A and 304B IPC. Police after investigation filed charge-sheet in the matter for aforesaid offences on 28th of February, 2017 against petitioner alone. Presently, trial in Sessions Case No.18/2017 is under progress before District & Sessions Judge, Balotra.

(3.) At the behest of petitioner, first bail application bearing No.4254/2017 was filed but the same was dismissed on 3rd of August, 2017.