VIRENDER SINGH CHARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed under Sec. 439 Cr.P.C. by the petitioner for grant of regular bail in connection with FIR No. 23/2016 registered at Police Station Salasar, District Churu for offences punishable under Ss. 302/34 IPC, Sec. 3/25 and 5/25 of Arms Act.

(2.) Heard learned counsel for the parties and perused the material available on record.