BHANWAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No. 181/2018, Police Station Nokha, District Bikaner for the offences under Ss. 341, 323, 382, 427, 307, 325 and 34 of I.P.C.

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

(3.) After rejection of the first bail application of the petitioner on 10/8/2018, the co-accused Kanaram has already been enlarged on bail by the learned trial court vide Order dtd. 23/8/2018.