MANGI LAL BANJARA 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. 0106/2020 registered at Police Station Sainthal, District Dausa for the offence under Section 379 of IPC.

(2.) It is contended by the learned counsel for the petitioner that he has falsely been implicated in this case. With regard to criminal antecedents, learned counsel for the petitioner submitted that after his arrest in the present case, he has falsely been implicated in another case of similar nature in which he has already been extended benefit of bail. He submits that the petitioner is in judicial custody, charge sheet has been filed, trial of the case will take time, offence is triable by Magistrate and prays for his release on bail.

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