PHUSA RAM Vs. STATE

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 231/2022 of Police Station Kudi Bhagatasni, District Jodhpur for the offence punishable under Ss. 457, 436, 427, 143 of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that petitioner no specific averment has been made against the present petitioner. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned Public Prosecutor and learned counsel for the complainant have vehemently opposed the bail application.