FAIZAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the applicant who is in custody in connection with FIR No.373/2022 of Police Station Ambamata, District Udaipur for the offences punishable under Ss. 143, 341, 308 and 149 IPC.

(2.) Heard learned counsel for the applicant as well as learned Public Prosecutor and also perused the material on record.

(3.) Learned counsel for the applicant submits that grievous injuries sustained by injured-Fardeen are not on vital part; injuries are not shown as dangerous to life; offence under Sec. 308 IPC is not made out against the present applicant; the applicant is under custody since 13/7/2022 and trial of the case will take sufficient long time to conclude, therefore, learned counsel for the applicant prays to allow the bail application.