RAMCHANDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with F.I.R. No.65/2022, Police Station Luni, District Jodhpur, for the offences punishable under Ss. 307, 332, 353 and 3 P.D.P.P. Act.

(2.) Learned counsel for the petitioner submits that nobody got injured in this case and the petitioner has no concern with the alleged crime, neither any recovery has been made from the possession of the petitioner. The petitioner is in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned Public Prosecutor has opposed the bail application.