BIRJU 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. 113/2019 of Police Station Pilibanga, District Hanumangarh for the offences punishable under Ss. 341, 323, 324, 325, 307/34 IPC. They have preferred these bail applications under Sec. 439 Cr.P.C.

(3.) At the outset, learned counsel for the petitioners has submitted that he does not want to press the bail application preferred on behalf of petitioner- Ranjeet at this stage, however, seeks liberty for him to file fresh bail application before the trial court after filing of the charge-sheet.