VIPIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and also perused the material available on record.

(2.) The petitioners have been arrested in FIR No. 23/2018 of Police Station Rajgarh, Distt. Churu for the offences punishable under Ss. 147, 148, 449, 452, 326, 307, 302 120B read with Sec. 149 IPC. They have preferred these bail applications under Sec. 439 Cr.P.C.

(3.) At the outset, learned counsel for the petitioners does not want to press the bail application preferred on behalf of petitioner - Naveen @ Kalu S/o Jagpal Singh.