JASPAL SINGH 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 F.I.R. No.371/2021, Police Station Hanumangarh Town, District Hanumangarh, registered for the offence punishable under Ss. 382, 384, 327, 323 and 34 of the Indian Penal Code and Secton 27 of the Arms Act.

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

(3.) Learned counsel for the petitioners stated that offences are triable by Magistrate; accused-petitioners are behind the bars since 4/2/2022; no investigation or recovery is pending against the petitioners; while submitting certified copy of document of compromise, learned counsel for the petitioner stated that compromise has taken place between the parties; 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.