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Judgment
6 paragraphs · 165 wordsVinit Kumar Mathur, J
The present third bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.246/2017, Police Station Sadar, Sri Ganganagar for the offence under Section 302/34 of IPC and Section 3/25, 27 of Arms Act.
Heard learned counsel for the petitioner as well as the learned Public Prosecutor. Perused the material available on record.
Learned counsel for the parties inform this Court that the trial is at the fag end and the matter is at the final arguments’ stage.
Having regard to the totality of the facts and circumstances of the case and considering the fact that the matter is listed before the trial court for final arguments and the trial is at fag end, without expressing any opinion on the merits of the case, I am not inclined to grant bail under Section 439 Cr.P.C. to the petitioner at this stage.
Accordingly, the present third bail application is dismissed.