DALIP KUMAR Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.36/2020, Police Station Suratgarh Sadar, District Sriganganagar, for the offences under Sections 392/34, 120-B of IPC and Section 27 of Arms Act.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) It is submitted by learned counsel for the petitioner that the petitioner has been falsely implicated in the present case. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioner may be enlarged on bail.