JAGDISH PRASAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application under Sec. 439 Cr.P.C. is laid by petitioners in connection with an FIR No.552/2021 registered at Police Station Jaitaran, District Pali, wherein they are charged for offences punishable under Ss. 323, 307 and 427/34 of IPC.

(2.) Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the present case. He also submits that all the injuries sustained by the injured are simple in nature and no injury is dangerous to life. He further submitted that they are in judicial custody since considerable time. The conclusion of the trial will take time, therefore, benefit of bail may be granted to the petitioners.

(3.) Learned Public Prosecutor and counsel for complainant opposed the bail application.