JAFARU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed under Section 439 Cr.P.C.

(2.) Brief facts of the case are that an FIR No.142/2019 was registered at P.S. Chopanki Distt. Alwar for the offences mentioned therein against the accused petitioner. During the course of investigation, the accused petitioner was arrested. Thereafter he moved the bail application before the trial court, which vide impugned order dismissed the same. Hence this bail application has been filed on behalf of the petitioner.

(3.) Learned counsel for the petitioner has contended that co-accused Sazid @ Latadi has been granted bail by the Co- ordinate Bench of this court vide order dated 3.6.2020 in S.B. Criminal Misc. Bail Application No.4356/2020 and the case of the present petitioner is not distinguishable to that of co-accused. Counsel further submits that the complainant is in a habit of filing false cases. It is also contended that the accused petitioner is in judicial lockup since long, trial of the case is likely to take time, hence the accused petitioner be released on bail.