MANOHAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with C.R. No. 201/2021, Police Station Rani, District Pali, registered for the offences punishable under Ss. 143, 341, 323, 307 and 387 of the IPC.

(2.) Heard learned counsel for the petitioners, learned Public Prosecutor and learned counsel appearing on behalf of the complainant. Perused the material available on record.

(3.) Learned counsel for the petitioners stated that there is a dispute regarding ownership and possession of land between the parties; none of the injuries have been found as grievous in nature to be caused on any vital part of the body or declared as dangerous to life; no specific injury has been attributed to the petitioners; omnibus allegations have been levelled against the petitioners; petitioners are behind the bars since 15/11/2021; no recovery or investigation is pending against the petitioners; further investigation and trial will take time. With these submissions, learned counsel for the petitioners prayed that the benefit of bail may be granted to the petitioners.