Raghuvendra S. Rathore, J. - (1.) HEARD the learned counsels for the parties.
(2.) AS these bail applications relates to the same incident and arises out of a common first information report, they are being decided by this common order. In nutshell, the facts of the case are that one Rajesh Choudhary lodged a report at Police Station Mansarovar, Jaipur City (East) on 23.10.2006, which was registered as FIR No. 396/2006 for the offences under Section 307, 332, 353 IPC, under Section 3/25 of the Arms Act and Section 3 of the PDPP Act. The said report was in respect of an incident alleging commission of the offences for attempt to murder, voluntarily causing hurt to deter a public servant to discharge his public duty, as also assaulting and using criminal force to deter such a public servant, including possessing fire -arms and ammunition, alongwith, causing mischief to damage public property.
(3.) AFTER lodging of the aforesaid report, the investigation commenced wherein site plan was prepared; the vehicle was examined and the sample of blood stained soil was taken. The articles belonging to the deceased Dara Singh, namely shawl and a purse were also seized. Further, bus ticket No. 3309683 dated 23.10.2006 giving time as 05.10 am. with seat No. 10 and 11 of bus No. RJ -27 -PA -0295, were also seized from the spot.;