Bahadursingh @ Rajbahadursingh ... vs State Of Rajasthan
2021 Latest Caselaw 6019 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                        S.B. Criminal Miscellaneous Second Bail Application No.
                                                                    10386/2021

                                    Bahadursingh @ Rajbahadursingh S/o Baneysingh, R/o Radi Ke
                                    Balaji Road Jhalawar Police Station Kotwali Jhalawar District
                                    Jhalawar At Present Dhabadeh Police Station Modak District Kota
                                    (Raj.) (At Present Confined In District Jail Jhalawar (Raj.))
                                                                                                             ----Petitioner
                                                                         Versus
                                    State Of Rajasthan, Through Pp
                                                                                                           ----Respondent

For Petitioner(s) : Mr. B.R. Choudhary For Complainant(s) : Mr. Surednra Kumar Saini For State : Mr. Laxman Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/10/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 248/2020 was registered at Police Station

Jhalrapatan, District Jhalawar for offence under Sections 457, 307,

427 & 34 of I.P.C.

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

application as the first bail application was rejected on merits and

the petitioner has criminal antecedents.

4. The Second Bail Application is accordingly, dismissed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /1

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