BHIM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant second bail application has been filed under Sec. 439 Cr.P.C. on behalf of accused-petitioner Bhim @ Bhimla S/o Purkharam. The petitioner has been arrested in connection with FIR No.139/2022 registered at Police Station Hanumangarh Junction, District Hanumangarh for the offence(s) under Ss. 457, 380 IPC.

(2.) Learned counsel for the petitioners submits that though the petitioner is shown to be involved in number of cases relating to theft, however, looking to the fact that the petitioner is in custody since 3/3/2022 and his further incarceration is not required for any purpose, he deserves to be enlarged on bail.

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