JAGDISH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.81/2021 Police Station Bichiwada, District Dungarpur for the offence punishable under Ss. 147, 323, 325, 354, 354-B, 354-C, 498-A, 406/149, 354-D IPC and Ss. 4 and 5 of Prevention of Witch Hunting Act.

(2.) Counsel for the petitioners submits that similarly situated co-accused have already been enlarged on bail and the case of the present petitioners are similar to that of the co-accused. The accused-petitioners are in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioners.

(3.) Learned Public Prosecutor vehemently opposed the bail application.