HARISH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No.127/2023 of Police Station Chorasi, District Dungarpur for the offence punishable under Ss. 143, 341, 302, 120B IPC. They have preferred these bail applications under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioners submit that specific allegation of hurling stone upon the deceased, who was merely two years old, was made against co-accused Ramlal and not against the present petitioners. According to the postmortem report, only single injury was found on the body of the deceased. Nothing has to be recovered from the petitioners. Challan of the case has already been presented and no investigation is pending. The accused-petitioners are 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-petitioners.

(3.) Learned Public Prosecutor has vehemently opposed the bail applications.