JAI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) The petitioner has been arrested in FIR No.421/2019 of Police Station Makrana, District - Nagaur for the offences punishable under Sections 147, 148, 149, 323, 307 and 3/25 Arms Act. He has preferred this bail application under Section 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that allegation of firing gunshot is against co-accused Pintu and not against the petitioner.