LAXMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Manoj Kumar Garg, J 1.The petitioners have been arrested in connection with FIR No.129/2022 of Police Station Ramsagda, Distt. Dungarpur for the offence punishable under Ss. 341, 323, 336, 307/34 of IPC. They have preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioner No.1 Laxman, submits that present petitioner gave only fist blows to the injured. Challan of the case has been presented. The accused-petitioner is 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-petitioner.

(3.) The trial Court is directed to record the statements of injured and Doctor as early as possible.