SADDAM HUSAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail applications have been filed under Sec. 439 Cr.P.C. The petitioners have been arrested in connection with F.I.R. No.156/2023, registered at Police Station Kotwali Bikaner, District Bikaner, for the offences punishable under Ss. 393, 394, 323, 341 and 34 IPC.

(2.) Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioners submitted that the petitioners have not been named in the F.I.R. Drawing attention of the Court towards the injury report of the victim, learned counsel for the petitioners submitted that the injuries alleged to have been inflicted by the accused persons upon victim are neither on the vital body parts nor dangerous to life. Learned counsel submitted that the investigation against the petitioners has already been completed. The accused-petitioners are in judicial custody since 19/12/2023 and the trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioners.