ISHWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.156/2022 Police Station Danpur, District Banswara for the offence punishable under Ss. 341, 323 and 307/34 of the IPC.

(2.) Learned counsel for the petitioner submits that according to the statement of injured Sukh Ram, a specific allegation for inflicting grievous injury to him has been levelled upon co-accused Madhu and the present petitioner has only given fist blows to the injured. Challan of the case has already been presented and no investigation is pending against the petitioner. The petitioner is in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioner.

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