RAKESH 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 F.I.R. No.87/2022, Police Station Napasar, District Bikaner, registered for the offences punishable under Ss. 307, 323, 341, 324, 325, 147, 148 and 149 of the Indian Penal Code.

(2.) It has been submitted by learned counsel for the petitioner that the accused petitioner is a student of graduation and is not having any prior criminal antecedents. Learned counsel further submitted that a compromise has been entered into between the parties in the present matter wherein the incident happened accidentally. Hence, he prayed for release of the petitioner on bail.

(3.) Having regard to the facts and circumstances of this case, particularly the fact that the accused petitioner is a student of graduation and has no prior criminal antecedents and the trial of the case will take sufficiently long time, therefore, without expressing any opinion on the merits/demerits of the case, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.