- (1.) The petitioner has moved this second bail application under Section 439 Cr.P.C.
(2.) The allegation in this FIR pertains to offence under Section 307 of IPC and Section 3 / 25 of the Arms Act.
(3.) The petitioner had moved an earlier bail application under Section 439 Cr.P.C. pertaining to the allegations under Section 307 of IPC and Section 3 / 25 of the Arms Act.;