AASHIF Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These bail applications under Sec. 439 Cr.P.C. are laid by petitioners in connection with an FIR, wherein they are charged for offences punishable under Ss. 147, 148, 323, 341, 153A, 160, 332, 353/149 IPC and Sec. 3 of PDPP Act.

(2.) Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioners stated that petitioners have falsely been implicated in this case. It is further submitted that co-accused Danish Saifi, Umar Farukh @ Pahul Khan, Salmaan, Haider Ali Urf Pida, Sohil, Tosif Khan, Abid Khan and Firoj Khan have already been enlarged on bail by co-ordinate Bench of this Court vide order dtd. 3/6/2022. It is further submitted that accused-petitioners are behind the bars since long and further investigation and trial will take sufficiently long time, therefore, benefit of bail may be granted to the accused petitioners.