SURENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner(s) has/have been arrested in FIR No. 111/2019 of Police Station Basni, Jodhpur for the offence(s) punishable under Sec. (s) 143, 455, 323 and 382 IPC. He/she/they has/have preferred this/these bail application(s) under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that after rejection of the first bail application, charge-sheet has been filed in the matter.