ABHISHEK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present 2nd bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with FIR No. 54/2018, Police Station Hamirwas, District Churu for the offence punishable under Ss. 3/25 of the Arms Act.

(2.) The first bail application of the petitioner was dismissed on 18/7/2018 by this Court.

(3.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.