NAGA 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.37/2022 Police Station Chohtan, District Barmer for the offence punishable under Ss. 384 & 306 IPC.

(2.) Counsel for the petitioner submits the there is no connecting evidence against the petitioner for abetment to commit suicide. Challan of the case has already been present. The accused-petitioner is in judicial custody 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.