GURJOT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The prayer made in this bail petition filed under Sec. 439 of the Code of Criminal Procedure (for short "the Code") is for grant of bail in connection with crime registered pursuant to First Information Report Number No.45/2023 of Police Station Gajsinghpur Sri Ganganagar, District Sri Ganganagar in respect of offences punishable under Ss. 353, 332, 336, 395, 143 of the Indian Penal Code, 1860 and Sec. 3 of PDPP ACT.

(2.) Heard the arguments advanced by learned counsel for the petitioners, learned public prosecutor and carefully perused the entire material available in case diary.

(3.) Learned counsel for the petitioners submits that the petitioners are behind the bars since long and trial is likely to take sufficient time and no purpose would be served to keep the petitioners further incarceration. Therefore, considering the facts and circumstances the petitioners may be released on bail.