BANTI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 143/2020 registered at Police Station Basedi, District Dholpur for the offence under Section 379 and later on charge sheet filed under Section(s) 379 & 384 IPC.

(2.) It is contended by the learned counsel for the petitioner that he has falsely been implicated in this case. He submits that the petitioner is in custody since 27.07.2020, charge sheet has already been filed, trial of the case will take time, he has no criminal antecedents of like nature, similarly situated co-accused persons have already been extended the benefit of bail by a co- ordinate Bench of this Court and prays for release of the petitioner on bail.

(3.) Learned Public Prosecutor has opposed the bail application.