VIKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No.203/2022 of Police Station Sajjangarh, District Banswara for the offence punishable under Ss. 341, 307, 395, 327, 323 of IPC. They have preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioner submits that petitioner has been declared juvenile by the trial court and does not want to press the bail application filed on behalf of petitioner No.3.

(3.) Learned Public Prosecutor has opposed the bail application.