RAMESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No.250/2022 of Police Station Luni, Distt. Jodhpur for the offence punishable under Ss. 143, 341, 323, 308 of IPC. They have preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned Public Prosecutor and learned counsel for the complainant have vehemently opposed the bail application.

(3.) 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.