PANKAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Before this Court is an application under Section 439 Cr.P.C. preferred on behalf of petitioners who have been arrested in connection with FIR No.115/2021 registered at Police Station Chopasni Housing Board, District Jodhpur for the offences punishable under Sections 143, 307, 120-B IPC and 3/25 and 5/27 Arms Act, 1959.

(2.) Learned counsel for the petitioners submits that there is no evidence available on record against the present petitioners; petitioners have been involved in this case with the help of Section 120-B IPC; the prosecution story against the present petitioners is based on the statement of Arjun Singh recorded under Section 161 Cr.P.C. Learned counsel for the petitioners prays to enlarge the petitioners on bail.

(3.) Learned Public Prosecutor and learned counsel for the complainant have opposed the grant of bail to the petitioners. As per contention of the learned Public Prosecutor, present petitioners have been connected with the offences on the basis of the statement of Arjun Singh.