KUTUBUDDIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This order governs the disposal of third bail application filed under Section 439 of Cr.P.C. by Mr. Abdul Rahim Khan Advocate on behalf of the applicant Kutubuddin pertaining to F.I.R. No. 393/09 at police station Nayapura, Kota, in the offences under Sections 457 and 380 of IPC.

(2.) Heard learned counsel for the petitioner as also learned Public Prosecutor appearing for the State and perused the relevant material available on record.

(3.) Learned counsel for the petitioner has canvassed that only one 'Parat' is alleged to have been recovered from the possession of the accused petitioner. He was arrested on 09.08.2009 and the police, after completion of investigation, has filed the charge-sheet in the court on 14.08.2009. Since then, it has been pending trial. There has been no progress in the trial and the same is likely to take time to complete. He has also contended that the petitioner is a retired police employee and no other criminal case has been pending against him except the case on hand, hence, he may be granted indulgence of bail.