RAKESH SINGH BAGHEL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.0571/2017 registered at Police Station Bayana, District Bharatpur for the offence under Section(s) 420 and 406 of IPC.

(2.) Learned counsel for the petitioner submitted that he is in custody since 03.09.2020, charge sheet has been filed, offence is triable by Magistrate, not a single prosecution witness has been examined so far. With regard to his criminal antecedents, learned counsel submitted that the petitioner has been extended benefit of bail by the different Courts in almost all the cases. He, therefore, prayed for his release on bail.

(3.) Taking into consideration the submissions advanced by learned counsel for the petitioner, the nature of allegation against him, his length of custody, filing of charge sheet and the offence being triable by Magistrate; but, without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioner on bail.