VIJAY CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Misc. Second Bail Application has been preferred on behalf of the Applicant-Vijay Choudhary @ Vijay Singh under Section 439 of Cr.P.C., seeking regular bail in connection with F.I.R. No. 423/2019 registered with Police StationChomu, District Jaipur for offence under Sections 420, 406, 467, 468, 471 and 120B IPC but later on Charge-Sheet was filed on 420, 406 and 120B IPC only.

(2.) Heard learned counsel for the accused applicant and perused the record of the case.

(3.) It has been submitted by learned counsel for the applicant that the applicant is in custody since last 17 months. Chargesheet has been filed under Sections 420, 406 and 120B IPC. Case is triable by Magistrate Court. Till date, no evidence has been recorded during the trial. Conclusion of trial is likely to take considerable time. It has also been submitted that in other cases pending against him, he has been bailed out in all the three cases. It has been further submitted that complainant in this case is absconding as there are number of cases registered against him.