SATISH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed by the petitioners under Sec. 439 Cr.P.C.

(2.) F.I.R. No.758/2022 was registered at Police Station Neemrana, District Alwar for the offence under Ss. 323, 341, 34 of IPC.

(3.) Counsel for the petitioner submits that the petitioners have been implicated in this case and they are behind the bars since 14/3/2023 and trial of the case is likely to take considerable time. Counsel further submits that the eye witnesses have been examined by the prosecution agency under Ss. 161 Cr.P.C. after a lapse of about four months, which creates suspicious of the prosecution story.