GOPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No.107/2022 of Police Station Nawa, District Nagaur for the offence punishable under Ss. 323, 341, 504, 307/34 of IPC. They have preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that injured received grievous injuries on the non vital part of the body. 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 application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioners under Sec. 439 Cr.P.C.