MUJIB AHMED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present 5th bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.13/2019 registered at Police Station Dadabari, District Kota City for the offence under Sections 304-B read with Section 302 and 498-A of IPC.

(2.) Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that petitioner is not keeping good health. Counsel further submits that due to ongoing covid-19 problem, the trial is not proceeding. Counsel further submits that the petitioner is in custody since 19.01.2019.

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