MOTI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These applications for bail under Sec. 439 Cr.P.C.(483 BNSS) have been filed by the petitioners who have been arrested in connection with F.I.R. No.182/2024 registered at Police Station Ratanada, Jodhpur City East, for the offences punishable under Ss. 189(2), 191(2), 191(3), 126(2), 115(2) and 109(1) of BNS. Learned counsel for the petitioners submit that the petitioners have been falsely implicated in the present case. Learned counsel submitted that as per the prosecution, on 19/8/2024 the petitioners heavily laced with blunt weapons entered into the room of the injured- Jethu Singh situated in Hostel No.3 and mercelesely beaten him with iron rods and pipes.

(2.) Learned counsel for the petitioners submitted that the investigation in the matter has already been concluded and the challan has been filed by the Investigating Agency before the competent criminal Court. Drawing attention of the Court towards the injury report of the injured- Jethu Singh, learned counsel submitted that as per the opinion of medical jurist, the injury No.1,2 and 3 caused to the injured by the petitioners are grievous in nature and cumulatively they are dangerous to life.

(3.) Learned counsel submitted that the petitioners are in judicial custody; no recovery is due to be made from them; and the trial of the case will take sufficiently long time, therefore, the benefit of bail may be granted to the accused-petitioners.