NAJAM SINGH Vs. STATE

JUDGEMENT

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

(2.) The petitioners have been arrested in FIR No. 46/2018 of Police Station Sameja Kothi, District Sriganganagar for the offences punishable under Ss. 304, 308, 325, 323, 147, 148 and 149 of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that the first bail application of the petitioners was rejected vide order dtd. 13/2/2019 against which the petitioners had approached Hon'ble Supreme Court by way of Special Leave to Appeal No. 2651/2019 which was disposed of by the Hon'ble Supreme Court vide order dtd. 2/4/2019 while granting liberty to the petitioners to approach High Court and point out the circumstances warranting releasing of the petitioners on the ground of parity.