MITTHU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has 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.256/2020, Police Station Badi Sadri, District Chittorgarh, registered for the offence under Sections 147, 148, 149, 342, 332, 353, 336, 307, 394/149, of IPC and Section 4/25 of Arms Act.

(2.) Heard and considered the arguments advanced by the learned counsel for the petitioner through video conferencing and learned GA-cum-AAG assisted by Mr. Abhishek Purohit as well as learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioners appearing through video calling stated that there is no specific allegation against the petitioners; specific allegation is against co-accused Rameshwar Lal; no injury is grievous in nature which is sufficient for offense under Section 307 of IPC. With these submissions, learned counsel for the petitioners prayed that the benefit of bail may be granted to the accused-petitioners.