VISHAL SINGH @ JEETU Vs. STATE OF RAJASTHAN,

JUDGEMENT

(1.) The applicant has filed this bail application under Section 439 Cr.P.C in FIR No.149/2008 registered at Police Station Badi, District Dholpur for the offence under Section 216-A and Section 11 of R.D.A. Act.

(2.) Heard learned counsel for the parties and perused the material made available on record.

(3.) Lerned counsel for the applicant submits that the applicant is facing trial for the bailable offence but for the absence of 11 years, he is in custody for more than eight months. In future, he will regularly attend the Court for trial, therefore, the bail application deserves to be allowed.