- (1.) By an application being S.B.Criminal Misc. Application No.263/2006, the petitioner seeks to substitute FIR No.23/2006 in place of FIR No.479/05 and name of police station Takhatgarh in place of the police station Balotra.
(2.) For the reasons mentioned in the application, the application seeking substitution of FIR No.23/06 in place of FIR No.479/05 and name of police station Takhatgarh in place of police station Balotra is allowed. Amended cause title has already been filed, same may be place at appropriate place in the file.
(3.) Heard learned counsel for the petitioner and the Public Prosecutor for the State on the second bail application. The first bail application came to be dismissed by this Court on 04.04.2006 as it was not pressed by the counsel appearing for the petitioner. However, a liberty was granted to the petitioner to file a fresh bail application after the challan is filed. Learned counsel for the petitioner submits that now the challan has been filed. I have perused the challan papers.;