ABDUL KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed by the petitioner. The petitioner has been arrested in connection with FIR No.150/2021 of Police Station Karwad, District Jodhpur, for the offence punishable under Sec. 5/25 of the Arms Act. He has preferred this bail application under Sec. 439 Cr.P.C. The first bail application was dismissed by the Court as not press at this stage vide order dtd. 23/3/2022.

(2.) Learned counsel for the petitioner submits that offence is triable by Magistrate and challan of the case has already been presented. The accused-petitioner is in judicial custody 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 has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Sec. 439 Cr.P.C.