SURESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.376/2021, Police Station Sanchore, Distt. Jalore for the offence under Ss. 341, 323, 325, 307/34 of IPC.

(2.) Learned counsel for the petitioner does not want to press the present bail application qua petitioner No.1-Suresh Kumar at this Stage. Accordingly, the criminal bail application qua petitioner No.1 is dismissed as not pressed at this stage.

(3.) So far as petitioner No.2-Bhagirathram is concerned, learned counsel submits that an allegation has been levelled against the petitioner No.2 that he inflicted injury on left arm of the injured, but according to the injury report, the injury received by the injured on left arm is found to be simple in nature. The petitioner No.2 is in judicial custody since his arrest and the trial of the case will take sufficient long time. Therefore, the benefit of bail should be granted to the accused-petitioner.