SAHDEV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These applications for grant of bail have been filed by the petitioners under Sec. 439 of the Cr.P.C. in connection with FIR No. 36/2019, Police Station Sandwa, District Churu for the offences under Ss. 395, 365, and 323 IPC readwith Sec. 3/25 of Arms Act.

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

(3.) Mr. Bijarnia, learned counsel for the petitioners submits that out of the six accused persons, four have already been enlarged on bail by separate orders passed by this Court in Criminal Misc. Bail Applications No. 5619/2019, No. 5242/2019 and No. 5617/2019.