HAJI MOHD JAFFER & ANR Vs. STATE

JUDGEMENT

(1.) By the medium of this application, the petitioners have invoked the jurisdic tion of this Court in terms of Section 498 of the Code of Criminal Procedure (for short Cr.P.C.) in FIR No. 25/2011 registered at Police Station Kargil under Sections 302, 307,120-B and 201 of Ranbir Penal Code (for short RPC) for grant of bail, on the grounds taken in it.

(2.) Respondent-State has filed objections resisting the bail application of peti tioners on the grounds that they have committed the offences punishable under Sections 302,307,120-B and 201 RPC. It is stated that the petitioners also moved an application for grant of bail before the trial court, i.e., the Chief Judicial Magistrate, Kargil, on 16.05.2012, wherein the police also submitted the detailed report. After sensing that their bail application would be rejected, the petitioners herein with-drew the same and have now approached this Court by the medium of petition in hand for grant of bail.

(3.) Mr. Shuja, learned Government Advocate, while arguing submitted that the Challan stands presented before the court of competent jurisdiction and it is at the stage of framing of charges.