AKBAR KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.275/2020 of Police Station Barmer Kotwali, Distt. Barmer for the offence punishable under Ss. 489-A, 489-B, 489-C, 120-B of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioner submits that petitioner has falsely been implicated in this case and other co-accused have already been enlarged on bail by the co-ordinate Bench of this Court. The accused-petitioner is in judicial custody since 5/8/2020 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 opposed the bail application.