NARENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned Counsel for petitioner, learned Public Prosecutor for the State as well as learned Counsel for the complainant and perused the relevant documents placed before me.

(2.) CONTENTION of the learned Counsel for petitioner is that the alleged offence against the petitioner is one under Section 136 of the Electricity Act, maximum punishment of which is three years, which is triable by the Magistrate of Ist Class. Petitioner was arrested on 17/6/2010 and since then, he is in jail. Investigation is almost complete. Trial will take long. Apart from the present case, there is only one more case registered against the petitioner for the same offence in which, arrest of the petitioner was shown after his arrest in the first case. Petitioner would undertake not to repeat the similar offence in future and he should be given liberty to defend himself.

(3.) CONSIDERING the submissions made at the bar, the nature of accusation, the materials on record and all other facts and circumstances of the case, I deem it just and proper to enlarge the petitioner on bail.