DINESH MEGHWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No. 97/2019 of Police Station Gotan, Distt. Nagaur for the offences punishable under Ss. 143, 452, 341, 323, 324, 308 and 427 of IPC. They have preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioners submits that 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.