MAHAVEER PRASAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Court perused the material available on record.

(2.) The petitioner has been arrested in connection with FIR No.220/2020 of Police Station Srikaranpur, District Sriganganagar for the offences punishable under Ss. 302, 307, 323, 324, 447, 147, 148, 149, 120-B IPC and Ss. 27, 30 of Arms Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner has shown the order dtd. 17/5/2021 passed by this Court in Rahul @ Kalu Vs. State of Rajasthan (S.B. Criminal Misc. Bail Application No.5984/2021), which reads as under: