VINOD KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioners have been arrested in FIR No.220/2018 of Police Station Taranagar, District Churu for the offences punishable under Ss. 148, 365, 395, 396, 325, 302, 323 and 149 IPC.

(3.) They have preferred these second bail applications under Sec. 439 Cr.P.C.