SUNIL DODWADIYA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-3-51
HIGH COURT OF RAJASTHAN
Decided on March 03,2020

Sunil Dodwadiya Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

VINIT KUMAR MATHUR,J. - (1.) The present 2nd bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with FIR No. 97/2019, Police Station Maulasar, District Nagaur for the offence punishable under Sections 302, 307 and 120-B of I.P.C.
(2.) The first bail application of the petitioner was dismissed on 06.01.2020 by this Court.
(3.) Heard learned counsels for the parties. Perused the material available on record.;


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