RAJPAL 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.02/2022, registered at Police Station Pilibanga, District Hanumangarh, for offences under Ss. 341, 323, 452 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 F.I.R. has been registered against the petitioner for the aforesaid Ss. and several cases are pending against him but in view of the fact that he has been falsely implicated in the present case, he deserves to be released on bail. 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.