HARIOM 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.65/2020 Registered at Police Station Kolari, District Dholpur for the offence(s) under Section 379 of IPC (In FIR) and for the offences under Sections 379 and 411 of IPC (In Order).

(2.) Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter and the case is triable by First Class Magistrate. Counsel further submits that the petitioner is in custody since 31.03.2021 and the challan has already been presented in the Court and conclusion of trial may take long time.

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