MANNA RAM Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.288/2021 Police Station Dechu, District Jodhpur for the offence punishable under Ss. 306 & 120-B IPC.

(2.) Counsel for the petitioner submits that there is no connecting evidence against the petitioner for abetment to commit suicide. Challan of the case has already been presented. The accused-petitioner is in judicial custody 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 vehemently opposed the bail application.