SANDEEP MEHTA, J. - (1.) The instant second bail application has been filed under Section 439 Cr. P.C., 1973 on behalf of the petitioner Vijay Kumar, who is in custody in relation to F.I.R. No. 440/2014 registered at Police Station Tibbi, District Hanumangarh, for the offences under Sections 302, 449 and 120-B IPC.
(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
(3.) It may be stated here that this court had allowed the first bail application of the petitioner by order dated 02.05.2017. The complainant assailed the said order by filing Criminal Appeal No. 1538/2017 in the Supreme Court. The said appeal was allowed by the order dated 12.12.2017 with the following observations:- "3. Having considered the matter we are of the view that the High Court fell in error in granting bail to the respondent accused. Counter affidavit filed on behalf of the prosecution seems to show that the investigation against the respondent accused is yet over. The ground of parity on the basis of which the High Court thought it proper to grant bail to the respondent accused does commend to us for acceptance. However, we refrain from addressing the matter in any great detail as the same may cause prejudice to the respondent accused at a later stage of the proceedings.";