RAHUL GIRI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 Cr.P.C. The petitioners have been arrested in connection with F.I.R. No.394/2023 registered at Police Station Mahamandir, District Jodhpur for the offences punishable under Ss. 143, 341, 323 and 307 of the IPC.

(2.) The first bail application was dismissed as not pressed by this Court vide order dtd. 12/9/2023 with liberty to file afresh after filing of the challan.

(3.) Learned counsel for the petitioners submits that now challan of the case has been presented and no investigation is pending against the petitioners. Similar situated co-accused Fateh Singh has already been granted bail by this Court and the case of the present petitioner is not distinguishable from that of the co-accused. The petitioners are in the judicial custody since 14/8/2023 and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioners.