VIRENDRA KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioners have been been arrested in connection with F.I.R. No.21/2022, Police Station Gharsana, District Sri Ganganagar, for the offences punishable under Ss. 458, 323, 354, 143 IPC. Petitioners have preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioners submits that injuries inflicted by the petitioners to the injured are found to be simple in nature. Challan of the case has already been presented and no investigation is pending. 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 has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioners under Sec. 439 Cr.P.C.