JABRA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the petitioner under Sec. 439 of the Cr.P.C. in connection with FIR No. 71/2021, Police Station Marwar Junction, District Pali, for the offences under Ss. 341, 323, 379, 325 and 307/34 IPC.

(2.) Learned counsel for the petitioner, while maintaining that the petitioner has been falsely implicated in the present case, submits that the allegations levelled in the FIR does not constitute any serious offence much less any offence u/Sec. 307 IPC. He further submits that no recovery remains to be effected from the petitioner and the trial will take considerable time.

(3.) Learned Public Prosecutor vehemently opposes the bail application.