JUDGEMENT
VIJAY BISHNOI,J. -
(1.)Heard the learned counsel for the petitioner as well as the learned Public Prosecutor and perused the material available on record.
(2.)The petitioner has been arrested in FIR No.167/2019 of Police Station Hiranmagari, District Udaipur for the offences punishable under Sections 143, 147, 148, 341, 323, 307, 365, 395, 397 and 427 read with Sections 149 and 120-B IPC. He has preferred this third bail application under Section 439 Cr.P.C.
(3.)This Court vide order dated 14.01.2020 has dismissed the second bail application of the petitioner as not pressed while granting liberty to the petitioner to file fresh bail application after completion of evidence of Vineeta and her husband Kshitij.
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