Vinit Kumar Mathur,J. - (1.) The matter comes upon an application for early listing of the bail applications For the reasons mentioned in the application, the same is allowed With the consent of both the parties, the matter is being heard today itself Both the above mentioned bail applications shall stand decided by this common order as they arise out of same FIR.
(2.) The present bail applications have been filed under Section 439 of Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. No.239/2020, Police Station Rishabdeo, District Udaipur for the offences under Sections 143, 148, 149, 332, 353, 307 and 393 of IPC and Section 3 PDPP Act (as per FIR offence punishable under Sections 147, 148, 149, 332, 353, 307 and 393 IPC).
(3.) Heard learned counsel for the parties. Perused the material available on record.;