SALMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter was assigned to the Court No. 15. The file has been sent to this Court in light of the standing order No.40/S.O./2023, dtd. 22/12/2023.

(2.) This application for bail has been filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') in connection with FIR No.383/2023, registered at Police Station Nayasahar, District Bikaner for the offences under Ss. 147, 148, 307, 323, 341, 427 and 149 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') and Ss. 3/25(1b)(a) and 27 of the Arms Act, 1959.

(3.) Mr. Kharlia, learned counsel for the applicant submitted that co-accused Pawan Kumar has been enlarged on bail by this Court vide order dtd. 21/12/2023 in S.B. Criminal Miscellaneous Bail Application No. 14171/2023 and the case of the present applicant stands on better footing than the said co-accused Pawan Kumar, inasmuch as no recovery has been made from the present applicant.