MOHIT RAGHUVANSHI 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.376/2021, Police Station Nokha, District Bikaner, for the offences under Ss. 420, 386, 365, 382, 342, 120B of Indian Penal Code.

(2.) Learnedcounsel for the petitioner submits that 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 and learned counsel for the complainant have vehemently opposed the bail application.