GOVERDHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.279/2022 of Police Station Nayasahar, Distt. Bikaner for the offence punishable under Sec. 420 of IPC and Sec. 3/7 of Essential Commodity 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 and now challan has already been presented in this case and no investigation is pending. 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 Additional Advocated General opposed the bail application.