VISHNU VISHNOI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Defect pointed out by the office is overruled.

(2.) The present 3rd bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.106/2017, Police Station Pratapnagar, District Jodhpur for the offence punishable under Ss. 147, 148, 307/149, 384/149 & 120-B of the I.P.C. and under Sec.

(3.) /25 of the Arms Act. 3 Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.