PREMLATA Vs. STATE

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No. 140/2019 of Police Station JNV Colony, District Bikaner, for the offence punishable under Ss. 307, 323, 341, 452 and 143 of IPC. They have preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioners submits that no specific allegations have been levelled against the present accused petitioners and the specific allegation for inflicting injuries is against Radhakishan. The accused-petitioners are in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioners.

(3.) Learned Public Prosecutor has opposed the bail application.