DINESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioners have been arrested in FIR No.362/2022 of PS Kushalgarh, District Banswara for the offences punishable under Ss. 147, 452, 341, 323, 427, 504, 506/149 I.P.C. They have preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioners under Sec. 439 Cr.P.C.