MEHBOOB Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.203/2020, Police Station Luni, District Jodhpur, registered for the offence under Sections 341, 323, 325, 307 of the Indian Penal Code.

(2.) Heard and considered the arguments advanced by the learned counsel for the petitioner and counsel for the complainant appearingh through video conferencing and learned Public Prosecutor present in person. Perused the material available on record.

(3.) Learned counsel for the petitioner stated that as per prosecution story, blow of iron rod was attributed to accusedpetitioner and due to that blow, injured Jakir fell down and his helmet was broken. Thereafter, Abbas and Salman gave injuries to Jakir and they have already been granted benefit of bail by the learned trial Court but, bail of accused-petitioner was rejected by trial Court; and that the trial will take time. With these submissions, learned counsel for the petitioner prayed that the benefit of bail may be granted to the accused-petitioner.