RAJENDRA SINGH @ RAJU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail applications have been filed under Section 439 Cr.P.C. on behalf of the petitioners, who are in custody in connection with F.I.R. No.108/2016, Police Station Kapasan, Chittorgarh, for the offences under Sections 147, 148, 149, 323 and 307 IPC.

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

(3.) Learned counsel for the petitioners does not press the bail application No.4368/2016 preferred on behalf of petitioner Rajendra Singh @ Raju Singh at this stage.