HEMRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) SB Criminal Misc. Bail Application No.6134/2020: The petitioner has filed this bail application under Section 439 Cr.P.C. in connection with FIR No.48/2020 registered at Police Station Gumanpura, Kota City for the offences under Sections 457 & 380 IPC.

(2.) Heard both the counsel for the accused-petitioner and learned Public Prosecutor appearing for the State and carefully scanned the relevant material made available on record.

(3.) Learned counsel for accused-petitioner submits that the co- accused have already been released on bail. The charge sheet has been filed. Learned counsel submits that no further recovery is required to be made from the petitioner and trial is likely to take time.