PUSHPENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.55/2021 registered at Police Station Rayla, District Bhilwara for the offences punishable under Ss. 201, 202, 212, 225, 120B read with Sec. 302, 307, 420, 467, 468, 471 and 474 IPC and under Sec. 3/25 read with Ss. 35, 25[6], 28 of the Arms Act and under Sec. 8/29 of the NDPS Act.