ASU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that amended cause title has already been filed and the same may be taken on record.

(2.) The present bail applications have been filed under Sec. 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.330/2022, Police Station CPS Jaipur for the offences punishable under Ss. 7 and 7-A of the Prevention of Corruption Act and Sec. 120-B of the IPC.

(3.) Learned counsel for the petitioners submits that the petitioners are in judicial custody since 25/8/2022 and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioners.