SUNIL KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the petitioners under Sec. 439 of the Cr.P.C. in connection with FIR No.467/2022, Police Station Naya Shahar, Bikaner for the offences under Ss. 307, 341, 323, 147, 148, 149 and 120-B of the Indian Penal Code.

(2.) Heard learned counsel for the petitioners and learned Public Prosecutor and also perused the material available on record. Learned counsel for the petitioners submits that petitioners Nos.1 and 2 have not been named in the FIR. However, they have been implicated in the case on the basis of the statements of the interested witnesses recorded under Sec. 161 Cr.P.C. Learned counsel further submits that petitioner No.3 has not even been named by the injured in his statement. He also submits that this Court has already enlarged one co-accused Aaidan on bail vide order dtd. 3/1/2023 (S.B. Criminal Misc. Bail Application No.15206/2022).

(3.) Learned counsel further submits that the petitioners are behind the bars and the trial of the case will take time. Therefore, the petitioners may be enlarged on bail. Learned Public Prosecutor vehemently opposed this bail application.