HASSAIN BILAL Vs. STATE

JUDGEMENT

(1.) The petitioners have been arrested in connection with the FIR No.70/2022 of Police Station Sadar Bazar, Jodhpur for the offences punishable under Ss. 147, 148, 149, 153-Ka, 332, 353, 336, 307, 160, 427, 295-Ka of IPC. They have preferred these bail applications under Sec. 439 Cr.P.C.

(2.) Learned Public Prosecutor has shown the factual report, which indicates that no direct attribution in regard to crime or violence is reported against any of the present petitioners.

(3.) Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioners under Sec. 439 Cr.P.C.