LAWS(RAJ)-2022-5-48

FARSA RAM Vs. STATE

Decided On May 12, 2022
Farsa Ram Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No. 263/2021 of Police Station Bap, District Jodhpur, for the offence punishable under Ss. 457, 380, 307, 447, 458, 395 of IPC and under Sec. 3/25 of Arms Act. They have preferred these bail applications under Sec. 439 Cr.P.C.