LAWS(RAJ)-2021-9-121

PREMA RAM Vs. STATE

Decided On September 23, 2021
PREMA RAM Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) These two bail applications under Sec. 439 CrPC have been preferred by the petitioners (1) Prema Ram S/o Madan Lal (2) Ratnaram S/o Ramaram, who are in custody in connection with the F.I.R. No.39/2021 registered at the Police Station Jhanwar, District Jodhpur for the offences under Ss. 147, 148, 149, 323, 302, 458 and 120-B IPC.