SUNIL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.341/2023 of Police Station Sojat City, District Pali, for the offence punishable under Ss. 147, 148, 149, 458, 323, 307, 325/109, 120-B of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that the injured received grievous injuries on his non vital part of the body and now the injured has already been discharged from the hospital. The accused-petitioner is 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-petitioner.

(3.) Learned Addl. Government Advocate has opposed the bail application.