KAILASH S/O BIHARINATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.106/2020 registered at Police Station Kotwali Bundi, District Bundi for the offence under Section(s) 302, 457 and 380 IPC and later on for the offence under Section(s) 302, 457, 380 and 396 IPC.

(2.) Learned counsels for the petitioners submitted that the articles allegedly recovered from the possession of the petitioners connecting them with the offence have not been identified by the complainant Ramniwas (PW-1) during the course of his cross- examination. They submitted that they are in custody since long, trial of the case will take time and prayed for their release on bail.

(3.) Learned Public Prosecutor has opposed these bail applications.