GOPAL DAS Vs. STATE

JUDGEMENT

(1.) In the wake of second surge in the COVID-19 cases, the Court is functioning virtually and abundant caution is being maintained for the safety of all concerned. CRLMB No. 7607/2021:

(2.) The petitioners have been arrested in connection with FIR No. 119/2021 of Police Station Rohat, District Pali for the offence punishable under Sections 147, 148, 341, 323, 307 and 452/149 IPC. They have preferred this bail application under Section 439 Cr.P.C.

(3.) At the outset, learned counsel for the petitioners does not wish to press this bail application qua petitioner No.1-Gopal Das, petitioner No.2-Raju Das and petitioner No.3-Laxman Das at this stage, but seeks liberty for them to file fresh bail application after filing of the charge-sheet.