SUBHASH Vs. STATE

JUDGEMENT

(1.) This bail application under Sec. 439 Cr.P.C. is laid by petitioner in connection with an FIR No.87/2020 registered at Police Station Ogana, District Udaipur wherein he is charged for offences punishable under Ss. 395, 397 and 201 of IPC and 4/25 of Arms Act.

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in the present case. He also submits that the petitioner is in judicial custody since 21/3/2021. The conclusion of the trial will take time, therefore, benefit of bail may be granted to the petitioner.

(3.) Learned Public Prosecutor opposed the bail application. Having heard learned counsel for the parties and considering the fact that petitioner is in judicial custody since 21/3/2021, without expressing any opinion on merits of the case, this Court deems it just and appropriate to grant indulgence to the petitioner by enlarging him on bail.