HANUMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No.512/2021 of Police Station Bilara, District Jodhpur for the offence punishable under Ss. 336, 505, 120-B of IPC and Ss. 5/27, 7/27 of Arms Act. They have preferred these bail applications under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioners submits that specific allegation for firing has been levelled against the co-accused Sunil Kawa and present petitioners were merely present at the place of occurance. Counsel further submits that no specific allegations have been levelled against the present petitioners. Challan of the case has been presented. The accused-petitioners are in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioners.

(3.) Learned Public Prosecutor has opposed the bail applications. I have considered the arguments advanced before me and perused the material on record.