RAKESH Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material available on record.

(2.) The petitioner(s) has/have been arrested in FIR No.26/2020 of Police Station Rishabhdev, Distt. Udaipur for the offence(s) punishable under Section(s) 147, 148, 149, 332, 353, 427, 307 IPC and Sections 3 and 4 of the PDPP Act. He/she/they has/have preferred this/these bail application(s) under Section 439 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that co-accused persons have already been enlarged on bail.