AAMIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.24/2022, Police Station Deedwana for the offence under Ss. 143, 308, 323, 325, 341 & 504 IPC.

(2.) Learned counsel for the petitioner submits that the present case is a cross-case in which injuries have been received by both sides. It can not be ascertained at this stage as to which of the side was the aggressor. It is further stated that grievous injuries sustained by the complainant party are on the non-vital part of the body and the doctor has specifically mentioned that no injury is found to be dangerous to life. The petitioner is in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail may be granted to the accused-petitioner.