MOHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioners have been arrested in FIR No. 72/2019 of Police Station Danpur District Banswara for the offences punishable under Ss. 147, 148, 149, 353, 283, 436, 456 IPC, 3 P.D.P.P. 8/B National Highway Act. They have preferred these bail applications under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that co accused persons have already been enlarged on bail and chargesheet has been filed.