MOHAMMAD RAFIQ Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) F.I.R. No. 457/2018 was registered at Police Station Khotwali, District Jhunjhunu for offence under Sections 143, 323, 352, 384, 120-B of I.P.C.

(3.) It is contended by counsel for the petitioner that co-accused have been enlarged on bail. Complainant has not turned up in spite of the fact that petitioner has remained in custody for a period of one year and four months. It is also contended that petitioner is not having criminal antecedents.