JAIPAL 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. 84/2021 Registered at Police Station Sadar, Bundi for the offence(s) under Sections 143, 341, 323, 384, 420 and 406 IPC.

(2.) Learned counsel for the petitioner submits that the petitioner is behind the bars since 17.02.2021. Charge-sheet has been filed against the petitioner and conclusion of trial may take long time.

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