VENI RAM 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.39/2022 of Police Station Pratapnagar, Udaipur for the offence punishable under Ss. 457, 380 of the IPC.

(2.) Learned counsel for the petitioner submits that petitioner is innocent and falsely been implicated in this case. 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.) Heard learned counsel for the parties and perused the material available on record.