ROHIT BISHNOI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) These appeals have been preferred by the informant-appellant assailing the judgments dtd. 14/2/2022 and 2/2/2023 passed by the High Court of Judicature for Rajasthan at Jodhpur in S.B. Criminal Miscellaneous Bail Application Nos. 16016 of 2021, 4265 of 2022 and 4823 of 2022, whereby, bail has been granted to the respondents-accused herein, namely, Vikas Vishnoi, Budharam and Rajendra Bishnoi respectively, in connection with First Information Report ("F.I.R." for short) No. 134 of 2020 registered at Police Station Mandore, District Jodhpur, Rajasthan for offences punishable under Sec. 302 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC" for the sake of brevity) and Sec. 3 read with Ss. 25 and 27 of the Arms Act, 1959.