VIKRAM SINGH Vs. STATE

JUDGEMENT

(1.) This bail application under Sec. 439 Cr.P.C. is laid by petitioners in connection with an FIR No.42/2022 registered at Police Station Poogal, District Bikaner, wherein they are charged for offences punishable under Ss. 341, 323, 427, 325, 308 and 143 of IPC.

(2.) Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the present case. He also submits that no injury is dangerous to life and they are in judicial custody since 16/5/2022. The conclusion of the trial will take time, therefore, benefit of bail may be granted to the petitioners.

(3.) Learned Public Prosecutor and counsel for complainant opposed the bail application.