DUNGAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.07/2022, Police Station Kotwali, District Jaisalmer, registered for the offence punishable under Ss. 147, 148, 341, 323, 325 and 307/149 of the Indian Penal Code.