JAGGA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail applications filed under Sec. 439 of the Code of Criminal Procedure (for short "the Code") is for grant of bail in connection with crime registered pursuant to First Information Report No.272/2020 of Police Station Anoopgarh, District Sri Ganganagar in respect of offence(s) punishable under Sec. (s) 302, 147, 148 and 149 of the Indian Penal Code, 1860.

(2.) Heard learned counsel for the petitioners.

(3.) It is argued that in the present F.I.R., three subsequent charge-sheets were submitted by the prosecution. The first charge-sheet was submitted against accused Amanjeet Singh, Manpreet Singh, Salim Khan, Gagandeep Singh, Sandeep, Gurpreet Singh and one juvenile Akashdeep Singh. All these accused have already been enlarged on bail.