PEEVLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in FIR No. 16/2019 of Police Station Shahpura, District Jaipur for the offences under Ss. 457, 380 and 411 of IPC. He has preferred this third bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel appearing for the accused-petitioner submits that in another case which have been registered against him under Sec. 399 and 402 of IPC, he has been only found guilty of offences under Ss. 323 and 148 of IPC. It is further submitted that co-accused in this case has already been granted bail. The charge-sheet has already been filed and statement of the complainant has been recorded, who has not supported the case as set up by the investigating authority.

(3.) I have heard the learned Public Prosecutor, who opposes the bail application saying that accused is the main person who has been found involved in the crime. This is third bail application. The third bail application can be considered only if there is a change in the circumstances.