MANGI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with FIR No.121/2022, Police Station Sadar, District Barmer registered for the offence punishable under Ss. 341, 323, 308 and 379/34 of the Indian Penal Code.

(2.) Learnedcounsel for the petitioner submits that according to the injury report of the injured Sunita, she received one injury on her head and as per X-Ray report, the injury is found to be simple in nature; petitioner is a lady and she 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 and learned counsel appearing on behalf of the complainant have vehemently opposed the bail application.