RAJURAM S/O LICHHMANRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of onslaught of COVID-19, as an abundant caution, hearing of the cases shall be only through video conferencing.

(2.) 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. 102/2020, Police Station Phalodi, District Jodhpur, registered for the offences under Sections 147, 148, 452, 323, 325, 354 and 307/149 of the Indian Penal Code.

(3.) Learned counsel for the petitioner appearing through video calling stated that the allegations levelled against the present accused-petitioners and other co-accused persons are similar; benefit of bail has already been granted to the co-accused persons. Learned counsel also stated that no injury has been found on the vital part of the body of the victims. As per material available on record, the present case would come under the purview for the offences punishable under Section 325 IPC. With these submissions, learned counsel prayed that the benefit of bail may be granted to the accused-petitioner.