JITENDRA Vs. STATE

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.407/2021 Police Station Sadar, Bikaner for the offences punishable under Ss. 379 & 34 of IPC .

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in this case. The accused-petitioner is behind the bars since long and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned Public Prosecutor vehemently opposed the bail application filed by the petitioner.