JUNJHA RAM Vs. STATE

JUDGEMENT

(1.) This Court has perused the material available on record. The petitioner has been arrested in FIR No.649/2021 of Police Station Balotra, Barmer for the offences punishable under Ss. 147, 148, 341, 323, 307, 427/149 IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioner has shown the judgment passed by this Court in the case of Gautam v. State of Rajasthan (SB Cr. Misc. Bail Application No.6216/2022 decided on 18/5/2022). The order reads as follows :

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