MANISH 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.252/2022, Police Station Basni, District Jodhpur Metro for the offences punishable under Ss. 394, 307 and 120-B of the IPC.

(2.) Learned counsel for the petitioners submits that injured received simple injures. The petitioners are in judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioners.