PEM JI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with F.I.R. No. 68/2019, Police Station Varda, District Dungarpur for the offences under Ss. 147, 148, 435, 436 and 149 of the IPC.

(2.) Heard and considered the arguments advanced by the learned counsel for the petitioners, learned Public Prosecutor and learned counsel for the complainant.

(3.) Having regard to the facts and circumstances of the case, this Court is of the opinion that the bail application filed by the petitioners deserve to be accepted.