MOHAN RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present 3rd 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. 64/2018, Police Station Balesar, District Jodhpur for the offence punishable under Ss. 341, 323, 324, 326/34 and 307/34 of the IPC.

(2.) The Second bail application of the petitioner was dismissed on 28/9/2018 by this Court.

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