RAJU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.122/2022, Police Station Railmangra, District Rajsamand for the offence punishable under Sec. 136 of Electricity Act. 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. Challan of the case has already been presented. The accused-petitioner is in judicial custody since 25/5/2022 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.