- (1.) Heard learned counsel for the petitioner through video conferencing. Learned Public Prosecutor is present in person in the Court.
(2.) Petitioner has filed this second bail application under Section 439 of Cr.P.C.
(3.) F.I.R. No. 256/2019 was registered at Police Station Uniyara District Tonk for offence under Sections 153-KA , 295 & 505 of I.P.C. and .;