SULTAN SINGH &ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for petitioners as well as the learned Public Prosecutor and perused the record of the case.

(2.) It has been contended by the learned counsel for the petitioner that though the injured has received two grievous injuries but none as the injury is on the vital part and in view of the fact that the case is registered under Sections 323, 324 and 326 of Indian Penal Code the trial may take time. Thus, the Petitioners may kindly be given benefit of bail more so, the investigation has already been completed and the charge-sheet has also been field.

(3.) Learned Pubic Prosecutor, on the other hand has opposed this bail application.