SAMAYDEEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed under Section 439 Cr.P.C in connection with FIR No. 567/2020 registered at Police Station Tijara, District Bhiwadi (Alwar) for the offences under section 147, 143, 323, 341, 354 and 452 of IPC and Section 3/25 of Arms Act.

(2.) Learned counsel for the petitioners submits that F.I.R. was lodged by the complainant-party and no specific allegations have been levelled. Neither life threatening or grievous injuries have been sustained by the injured nor grievous injuries have been caused by the petitioners. It is further submitted that the Investigation Agency earlier submitted its Factual Report on 14.01.2021 before the learned Hon'ble Court and it was given out that the persons namely, Ilyas, Fazru, Idrish, Iqbal, Kalu, Siraju, Mustaq, Rahul, Samaydeen, Sahun, Smt. Anisha, Hazra, Smt. Afsari, Smt. Sahsudi, Sahila, Sakir are not involved in the offence. It was further given out in the Report that there are no grievous injuries and all injuries are simple in nature. The co- accused namely, Sharukh, Irshan and Shokin have already been granted bail by a co-ordinate bench of this court. Petitioners are in judicial custody. Charge-sheet was filed on 24.05.2021. Petitioners have no criminal antecedents. The conclusion of the trial will take time, hence, the petitioners may be released on bail.

(3.) Learned Public Prosecutor has opposed the bail application.