JAGDISH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. No. 70/2019, Police Station Rawla, District Sri Gangangar, for the offences under Ss. 307, 336, 447 and 143 of the IPC and Sec. 27 of the Arms Act.

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

(3.) It is submitted on behalf of the petitioners that the co accused Talvindra Singh and Parma Singh have already been granted bail by this Court vide order dtd. 4/6/2019 and the case of the present petitioners is not distinguishable from the case of the co accused who have already been released on bail by this Court.