Rajasthan High Court - Jaipur
Onkar Singh Urf Datar Singh vs State Of Rajasthan Through P.P on 8 January, 2010
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR ORDER S.B. Criminal Misc.2nd Bail Application No.24/2010 Onkar Singh @ Datar Singh vs. State of Rajasthan Dated : 08.01.2010 HON'BLE MR. MAHESH BHAGWATI,J. Mr. Vikas Ganan, for the petitioner. Mr. Amit Punia, Public Prosecutor for the State.
This order governs the disposal of second bail application filed under Section 439 of Cr.P.C. by Mr. Vikas Ganan Advocate on behalf of the applicant Onkar Singh @ Datar Singh pertaining to F.I.R. No. 171/2008 of Police Station Patan, District Sikar, in the offences under Sections 8/20 and 8/29 of N.D.P.S. Act.
2. Heard the learned counsel for the petitioner as also the learned Public Prosecutor for the State and perused the relevant material available on record.
3. Learned counsel for the petitioner has reiterated those very arguments which were advanced at the time of arguing the first bail petition and the same were taken into consideration by this Court.
4. Learned Public Prosecutor has opposed the bail application.
5. Having reflected over the submissions made at the bar and scanned the relevant material available on record, it is noticed that the first bail petition was dismissed on 06.03.2009 by detailed order. I do not find any good ground to change my earlier view, hence, the second bail petition filed on behalf of the petitioner also stands dismissed for those very reasons which were enumerated in the first bail order.
(MAHESH BHAGWATI),J.
Mak/-
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