TOSHIF 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 C.R No.151/2021, Police Station Sadar Kotwali Jodhpur for the offence under Ss. 435, 436, 147, 149 of IPC.

(2.) The first bail application of the petitioner-Tosif was dismissed by this court vide order dt. 13/4/2022 with liberty to file a fresh bail application after filing of the challan.

(3.) Learned counsel for the petitioners submits that now, challan of the case has already been presented and similarly situated co- accused have already been granted bail by this Court. The petitioners are in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail may be granted to the accused-petitioners.