SURENDRA SINGH Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2012-5-152
HIGH COURT OF RAJASTHAN (AT: JAIPUR)
Decided on May 31,2012

SURENDRA SINGH,SARDAR SINGH Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) Heard the learned counsels for the parties.
(2.) The facts giving rise to these bail applications are that a criminal case was initiated on a report lodged by Rajesh Choudhary, Sub Inspector of Police on 23.10.2006 at Police Station Mansarovar, Jaipur City (East) which reads as under:- "XXX XXX" The said report was registered as FIR No. 396/2006 for the offences under Section 307, 332, 353 IPC and Section 3/25 of the Arms Act.
(3.) The applicant Surendra Singh was posted as Head Constable in Rajasthan Police. On 23.10.2006, as per the direction of the higher authorities, he was associated with a team headed by Rajesh Choudhary for the purpose of arresting harden criminals.;


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