SURESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with C.R. No.19/2022, Police Station Sarwana, District Jalore, registered for the offence punishable under Ss. 143, 323, 341, 342, 307 and 325 of Indian Penal Code.

(2.) Heard and considered arguments advanced by learned counsel for the petitioner, learned Public Prosecutor and learned counsel appearing on behalf of the complainant. Perused the material available on record.

(3.) Learned counsel for the petitioners stated that none of the injury is found to be grievous in nature on any vital part of the body or declared as dangerous to life; as per remand papers available at page No.12 of bail application, no other case is registered against the petitioners; petitioners are behind the bars since 18/2/2022; no investigation or recovery is pending against the petitioners; further investigation and trial will take time. With these submissions, learned counsel for the petitioners prayed that the benefit of bail may be granted to the petitioners.