SANDEEP MEHTA,J. - (1.) The present third bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in custody since 08.07.2014 in relation to F.I.R. No.248/2014, Police Station Pratap Nagar, District Jodhpur for offences under Sections 302/120B and 212 IPC and Section 3/25 of the Arms Act.
(2.) Heard learned counsel for the accused-petitioner, learned Public Prosecutor and learned counsel for the complainant. Perused the material available on record.
(3.) While deciding the previous application (No.3886/2018) for bail of the petitioner vide order dated 23.08.2018, this Court had given him liberty to file fresh bail application after the statement of the IO was recorded at the trial and the instant third application for bail has been filed after the IO Shri Somkaran (PW.21) has been examined at the trial.;