FIROZ ALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No. 91/2021, Police Station Salumbar, District Udaipur, registered for the offences punishable under Ss. 420 of the Indian Penal Code and Sec. 3/7 of the Essential Commodities Act, 1955.

(2.) Heard learned counsel for the petitioner as well as learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner stated that the offences are triable by the Magistrate; that the benefit of bail has already been granted to the main accused Mahipal Jain by this Court vide order dtd. 14/3/2022 (Bail Application No. 3518/2022); that as per the charge-sheet, investigation in regard to the present accused-petitioner has been completed but since the prosecution sanction has not been obtained from the competent authority, charge-sheet in regard to the accused-petitioner could not be filed; that the accused-petitioner is in judicial custody since the date of his arrest (7/2/2022); and that the trial will take time, therefore, benefit of bail may be granted to the accused-petitioner.