KAMLESH GIDWANI 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 F.I.R. No. 86/2016, Police Station Chopasani Housing Board, District Jodhpur for the offence under Sec. 302 IPC.

(2.) The first bail application of the petitioner was rejected on 23/8/2018.

(3.) Heard the arguments advanced on behalf of the petitioner and learned Public Prosecutor. Perused the material available on record.