JABBAR SINGH 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 FIR No.314/2021 of Police Station Mandore, District Jodhpur for the offence punishable under Ss. 302 read with Sec. 120-B and 201 of the IPC.

(2.) Learned counsel for the petitioner submits that no specific averment has been made against the present petitioner and according to recovery memo, the petitioner cannot be connected with the alleged crime. Counsel further submits that FSL Report has been received from the concerned department, in which it is mentioned that the blood was not present on the clothes of the petitioner. The petitioner is in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Hence, the bail application filed by the petitioner is hereby rejected.