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Judgment
The petitioner has filed this fourth bail application under Section 439 Cr.P.C. in connection with FIR No.17/2019 registered at Police Station Sadar
Bundi, District Bundi for the offences under Sections 323, 324, 326, 307, 302 IPC and section 4 of 25 of Arms Act.
Although there is no change in circumstances, however, counsel for the petitioner submits that co-accused has been released on bail.
This Court finds that the co-accused was released on bail on 12.3.2019 whereafter the petitioner's first bail application was rejected on 9.7.2019;
second bail application was rejected on 18.10.2019 and third bail application was rejected on 4.2.2020. Thus, on the ground of co-accused being
released on bail, no ground is made out to grant bail to the petitioner.
Hence, the fourth bail application stands dismissed.