JAHID Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this second bail application under Section 439 of Cr.P.C.

(2.) F.I.R. No. 313/2019 was registered at Police Station Dudu, District Jaipur(Rural) for offence under Section 379 of IPC.

(3.) It is contended by counsel for the petitioner that there is no recovery from the petitioner. Petitioner has made an accused on the basis of statement of co-accused. Offence is triable by First Class Magistrate. Petitioner has remained in custody for a period of about one year. Conclusion of trial will take time.