KAILASH SHARMA ALIAS KANCHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for petitioner, learned Public Prosecutor for the State and perused the relevant documents placed before me.

(2.) Contention of the learned counsel for petitioner is that the only allegation against the petitioner is one for offence under Section 436 IPC for causing fire to the kachcha house and 30 bags of Wheat of the complainant. Petitioner was arrested in May 2010 and since then, he is in jail. Trial of the case would take a long time. Challan is likely to be filed and for that purpose, the case diary has already been returned. There is only one more case pending against the petitioner and petitioner would undertake not to repeat the similar offence in future again.

(3.) Learned Public Prosecutor has opposed the bail application and submitted that the case diary has been returned for the purpose of filing challan.