SURESH 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. Ram Swaroop Meena Advocate on behalf of the applicant Suresh pertaining to F.I.R. No. 392/2009 of Police Station Neem Ka Thana, District Sikar, in the offences under Sections 19/54 of Rajasthan Excise Act.

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

(3.) Learned counsel for the petitioner has canvassed that one co-accused Sunil, who was earlier absconding has been released on bail by the learned trial court. Petitioner has been in custody since 24.07.2009. Police, after completion of investigation, has filed the charge-sheet in the court, which has been pending trial. Learned trial court has recorded the statements of only two witnesses so far, which indicates that the trial of the case shall take more time, hence, the petitioner may be granted indulgence of bail.