ISHARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.73/2021, Police Station Balesar, District Jodhpur, registered for the offences under Sec. 143, 341, 323, 384, 307/34 of IPC and Sec. 5/27 of Arms Act.

(2.) Learned counsel for the petitioner stated that none of the injury found grievous in nature or dangerous to life on vital part of the body; only a single injury of swelling on left knee is found which is simple in nature; benefit of bail has already been granted to the co-accused Chhotu Singh by this Court vide order dtd. 24/8/2021; charge-sheet has been filed; and 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.

(3.) Having regard to the facts and circumstances of the case, particularly to the fact that none of the injury found is grievous in nature or dangerous to life on vital part of the body; benefit of bail has already been granted to the co-accused by this Court; charge- sheet has been filed; and the trial will take sufficiently long time, therefore, without expressing any opinion on the merits/demerits of the case, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.