PRATAPI BAI Vs. STATE

JUDGEMENT

(1.) Thepetitioners has been arrested in connection with FIR No. 180/2021 of Police Station Kurabad, District Udaipur, for the offence punishable under Ss. 306, 323, 341 and 34 of IPC.

(2.) Theyhave preferred these bail applications under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioners submits that there is no evidence against the petitioners for abatement to commit suicide and the challan of the case has already been presented. 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.