RAJENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since all the instant bail applications arise out of common FIR No.220/2020 registered at Police Station Srikaranpur, District Sriganganagar for the offences under Ss. 302, 307, 323, 447, 147, 148 and 149 of IPC and Sec. 27 of the Arms Act, in connection with which the present petitioners have been arrested, therefore, all the instant bail applications have been heard together and are being decided by this common order.

(2.) Learned counsel for the petitioners submitted that except-petitioner Radhey Shyam, none of the petitioners were named in the FIR, and that, even after investigation, which was made by the concerned investigating authority for the first time, no role has been attributed to the present petitioners, but the same remained pending for further investigation under Sec. 173(8) Cr.P.C.

(3.) On the other hand, learned Public Prosecutor as well as learned counsel for the complainant opposed the bail applications, and submitted that the charge-sheet which was submitted by the police after further investigation clearly reveals the role of the petitioners, which is sufficient to connect them with the crime in question.