SURESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioners who have been arrested in connection with F.I.R. No.84/2022, registered at Police Station Khinvsar, District Nagaur, for the offences punishable under Ss. 341, 323, 307, 427 I.P.C.

(2.) Heard learned counsel for the petitioners as also the learned G.A. cum AAG and learned counsel for the complainant. Perused the material available on record.

(3.) Learned counsel for the petitioners submits that the petitioners are in custody since 12/5/2022 and they have falsely been implicated in this case. Counsel further submits that it is a case where F.I.R. has also been lodged against the complainant and in fact the complainants were aggressor in the matter. The petitioners are in judicial custody and trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioners.