PRATEEK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No.710/2022 of Police Station Sumerpur, District Pali for the offences punishable under Ss. 307, 143, 341, 323 and 382 IPC. They have preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioners submits that the accused-petitioners have falsely been implicated in this case. It is further submitted that there is no grievous injury on vital parts of the body of the injured. The accused-petitioners are in judicial custody since long and the trial of the case will take sufficient long time. Therefore, the benefit of bail may be granted to the accused-petitioner.

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