AJAY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.91/2022 registered at Police Station Kotwali, District Dungarpur, for offence under Sec. 397/34 of I.P.C.

(2.) Heard learned counsel for the petitioner as also the learned Public Prosecutor and perused the material available on record.

(3.) Learned counsel for the petitioner submits that the accused is in custody since 29/3/2022 and he has been falsely implicated in the criminal case. Counsel further submits that the allegations leveled against him are triable by Magistrate. The petitioner is in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioner.