PARABAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present 2nd bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. No. 179/2018 Police Station Shastri Nagar, District Jodhpur for the offences under Ss. 365, 323, 346, 347, 348, 394 and 120-B IPC.

(2.) The first bail applications of the petitioners Parbat Singh and Bhom Singh were rejected on 16/8/2018 and 20/8/2018 respectively.

(3.) Heard the arguments advanced on behalf of the petitioners, learned Public Prosecutor and the complainant. Perused the material available on record.