RAJU RAM MANJHU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.256/2021, Police Station Lohawat, District Jodhpur, registered for the offence punishable under Ss. 143, 332, 353 and 307 of the Indian Penal Code.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner stated that no injury has been caused to any person; a false allegation of using fire arm has been made against the petitioner; petitioner is behind the bars since 23/9/2021; no other case is registered against the petitioner; and trial will take time. With these submissions, learned counsel for the petitioner prayed that the benefit of bail may be granted to the petitioner.