GANGARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed by petitioners under Sec. 439 Cr.P.C. seeking regular bail in F.I.R. No. 131/2023 registered at Police Station Borada, District Kekdi for the offence(s) under Sec. (s) 143, 323, 341 and 307 read with Sec. 34 I.P.C.

(2.) Learned Counsel for petitioners submits that accused-petitioners are innocent and they have been falsely implicated in this case. He further submits that it a case of version and cross-version. He also submits that accused- petitioners have been in judicial custody since long and the conclusion of the trial will take long time, hence petitioners may be enlarged on bail.

(3.) Learned Public Prosecutor appearing for the State as well as the learned Counsel for complainant(s) have opposed the bail application.