SHANTI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with F.I.R. No.75/2023 registered at Police Station Pahada, District Udaipur for the offences punishable under Ss. 147, 148, 452, 384, 307, 323, 427, 436 and 149 of IPC.

(2.) Learned counsel for the petitioner submits that injured received only simple injuries. Similarly situated co-accused Pemila has already been enlarged on bail by this Court and challan of the case has already been presented. The petitioner is in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioner.

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