GAJENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed under Sec. 439 Cr.P.C. on behalf of accused-petitioner Gajendra Singh @ Gajju S/ o Sohan Singh. The petitioner has been arrested in connection with FIR No. 42/2020 registered at Police Station Salasar, District Churu for the offence(s) under Sec. 3/25 of Arms Act.

(2.) Learned counsel for the accused-petitioner submits that a false case has been foisted against the petitioner. The accused-petitioner has nothing to do with the alleged offences. The case is exclusively triable by the court of Magistrate. Trial is likely to take long time to conclude. No fruitful purpose would be served by keeping the accused-petitioner behind the bars till disposal of the case.

(3.) Per contra, learned Public Prosecutor has vehemently opposed the bail application.