SANJAY MALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 81/2022 of Police Station Kotwali Nimbahera, District Chittorgarh for the offence punishable under Ss. 143, 323 & 307 of IPC and Sec. 3/25 of the Arms Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that the Police recorded the statement of the present petitioner, in which F.I.R. was registered. But later on the Police implicated the present petitioner as an accused, whereas the present petitioner himself fired on his body and received injuries. 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 has opposed the bail application.