Prakash S/O Liladhar vs State Of Rajasthan
2021 Latest Caselaw 7807 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                 18911/2021

Prakash S/o Liladhar, Aged About 28 Years, R/o Thakran Wali

Dhani Tan Kishorpura Ps Gudhagorji Dist. Jhunjhunu Raj. (At

Present Confined In Dist. Jail Jhunjhunu)
                                                                          ----Petitioner

                                      Versus

State Of Rajasthan, Through Pp
                                                                        ----Respondent

For Petitioner(s) : Dr. Shivendra Singh Rathore For Respondent(s) : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

17/12/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 155/2020 was registered at Police Station

Gudhagorji, District Jhunjhunu for offence under Sections 143,

323, 341, 308 of I.P.C.

3. No ground is made out for entertaining the second bail

application as the injured-material witness has not been examined

so far.

4. Accordingly, Criminal Misc. Second Bail Application is

dismissed.

(2 of 2) [CRLMB-18911/2021]

5. However, petitioner would be free to move fresh bail

application after recording of statement of injured-material

witness.

(PANKAJ BHANDARI),J

ARTI SHARMA /65

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