BHOMARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.326/2022 of Police Station Pachpadra, District Barmer for the offences punishable under Ss. 143, 384, 427, 435, 307, 509 IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in this case. It is further submitted that no injury has been caused to anyone, therefore, the offence under Sec. 307 IPC is not made out against the petitioner. It is also submitted that petitioner's name is not mentioned in the FIR. The accused-petitioner is in judicial custody since long and the trial of the case will take long time. Therefore, it is prayed that the accused-petitioner may be enlarged on bail.

(3.) Learned Public Prosecutor as well as learned counsel for the complainant has vehemently opposed the bail application.