LAWS(RAJ)-2023-9-64

SHOYAB Vs. STATE OF RAJASTHAN

Decided On September 18, 2023
Shoyab Appellant
V/S
STATE OF RAJASTHAN Respondents

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.293/2022, registered at Police Station Marwar Junction (Pali), District Pali, for offences under Ss. 302, 307, 325, 323 and 341/120B IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) The petitioner is in custody in 11/4/2023 in connection with the murder of one Tajudin and for brutally assaulting Imran Khan and Rais Khan.