SURESH KUMAR 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.63/2022 of Police Station Swaroopganj (Sirohi), for the offence punishable under Ss. 458, 354, 392, 394/34 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.) Per contra learned Public Prosecutor has opposed the prayer for bail.