ARVIND SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Undergoing trial for offence of 498A, 304B in the alternative 302 and 120B IPC in Sessions Case No. 13/2017, pending before Addl. Sessions Judge, Sumerpur, District Pali, accused-petitioner has laid this third bail application under Section 439 Cr.P.C. Aforesaid trial is founded on CR No. 26/2014 PS Sanderao, District Pali.

(2.) The first bail application of the accused-petitioner was dismissed as not pressed on 30.05.2017 at the stage of investigation.

(3.) Subsequently, second bail application was rejected on 12.01.2018 by a detailed order.