SHIV LAL Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.349/2021 Police Station Pachpadra, District Barmer for the offence punishable under Ss. 143, 341, 323, 342, 365, 395 of IPC and Sec. 3/25 of Arms Act.

(2.) Counsel for the petitioner submits that no recovery was made from the possession of the 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 vehemently opposed the bail application.