ARVIND ALIAS PAPPU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Misc. II Bail Application has been brought under Section 439 of Cr.P.C., seeking regular bail in connection with F.I.R. No. 123/2019 registered with Police Station Kota, G.R.P. for offence punishable under Section 380 of IPC. Heard learned counsel for the accused-petitioner and perused the record.

(2.) It has been submitted on behalf of learned counsel for the petitioner that the petitioner is in custody since 22.07.2019. First bail application was rejected on 06.05.2020. Thereafter, in all seven witnesses have been examined during the trial and they have not supported the allegations against the present petitioner. Conclusion of the trial will take time. Hence, he may be granted bail.

(3.) Learned Public Prosecutor has opposed the bail application. On consideration of arguments/submissions made by learned counsel for the petitioner, perusal of material on record, period of detention and looking to the facts and circumstances of the case, but without commenting upon detailed merits of the case, this court deems it fit to enlarge the accused-petitioner on bail.