SHARVAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.117/2022 of Police Station Airport Jodhpur for the offence punishable under Ss. 341, 323 and 307 of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) I have considered the arguments advanced before me and perused the material on record.