RAJA KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail applications have been filed under Sec. 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.32/2022, Police Station Jawahar Nagar, Distt. Sri Ganganagar for the offence under Ss. 307, 393, 34, 120-B of IPC and Sec. 27 of Arms Act.

(2.) Learned counsel for the petitioners submits that no one was injured in the incident. Challan of the case has already been presented and no investigation is pending. petitioners are in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail should be granted to the accused-petitioners.

(3.) Learned Public Prosecutor has opposed the bail application.