MOHAR SINGH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2021-3-19
HIGH COURT OF RAJASTHAN
Decided on March 04,2021

MOHAR SINGH Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Pankaj Bhandari,J. - (1.) Petitioner has filed this bail application under Section 439 Cr.P.C.
(2.) F.I.R. No.388/2020 was registered at Police Station Bansur, Alwar for offence under Sections 147, 148, 149, 341, 323, 302 I.P.C. and Sections 3 & 25 of Arms Act.
(3.) It is contended by counsel for the petitioner that the allegation of firing is on co-accused. Other co-accused have been enlarged on bail.;


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