SHAKIR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No. 460/2021 registered at Police Station Hanumangarh Town, District Hanumangarh for the offences under Ss. 454 & 380 of I.P.C.

(2.) Learned counsel for the petitioner submits that the petitioner was arrested on 16/11/2021. After lapse of a period of 60 days, the petitioner has not been charge-sheeted, hence, he deserves to be enlarged on bail under the provisions of Sec. 167 of Cr.P.C.

(3.) Taking into account the facts and circumstances of the case, the present bail application is disposed of with a direction to the petitioner to make submissions before the trial court. The concerned Magistrate is directed to consider the plea of the petitioner as per law.