SUBHASH CHANDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Taking into consideration the rise in COVID-19 cases, specifically at Jodhpur and Jaipur, the functioning of Rajasthan High Court, Jodhpur from 14.09.2020 to 01.10.2020 shall be only through video conferencing.

(2.) The present bail applications have been filed under Section 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with F.I.R. No. 135/2020, Police Station Bhirani, District Hanumgnarh, registered for the offences under Sections 307, 308, 367, 427, 341, 323, 147 and 148 of the Indian Penal Code and Section 27 of the Arms Act.

(3.) Learned counsel for the petitioners appearing through video calling stated that cross-cases have been filed by both the sides against each other; that the benefit of bail has already been granted by this Court to the co-accused, namely, Sunil Kumar and Shyan; that the axe was recovered from the accused Sunil Kumar and lathi was recovered from the accused Shyan. Learned counsel further stated that the pistol was recovered from the complainant JP @ Jaipal and despite of that, benefit of bail has been granted to him by the Trial Court itself. Learned counsel also stated that since the allegations levelled against the accused of these bail aplications are similar to that of Sunil Kumar and Shyan, therefore, benefit of bail may be granted to the present accused- petitioners.