MEHRAJ MANSOOR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail applications have been filed under Sec. 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.246/2021 Police Station Boranada, District Jodhpur for the offences punishable under Sec. 302/34 of IPC.

(2.) Learned counsel for the petitioners submits that no specific role has been assigned to the present petitioners and in the FIR, name of accused Mehraj Khan and Dumpy @ Rehman have been specifically mentioned but later on, on the basis the CCTV footage, the police arrested five more accused persons who caused injuries to the deceased. He further submits that the so called eye-witnesses Babulal and Jahangir both have been examined before the Court and they denied the fact that these accused-petitioners caused any injuries to the deceased. 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 opposed the bail applications.