KALU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Taking into consideration the rise in COVID-19 cases, specifically at Jodhpur and Jaipur, the functioning of Rajasthan High Court, Jodhpur from 14.09.2020 to 01.10.2020 shall be only through video conferencing.

(2.) The present bail applications have been filed under Section 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with F.I.R. No. 150/2020, Police Station Shambhupura, District Chittorgarh, registered for the offences under Sections 143, 341, 323, 308, 379 and 506 of the Indian Penal Code.

(3.) Learned counsel for the petitioners appearing through video calling on 'Jitsi Meet Application' stated that no offence punishable under Section 308 IPC has been made out agianst the accused- petitioners; that there is no injury which is sufficient to constitute the offence punishable under Section 308 IPC; that common allegations have levelled against the accused-petitioners; that there is no allegation against the accused-petitioner Nagji Ram S/ o Meghraj Dangi and the grievous injuries have been attributed to the another co-accused; and that the trial will take time time, therefore, benefit of bail may be granted to the present accused- petitioners.