TRILOCHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.519/2022 of Police Station Pilibanga, District Hanumangarh for the offence punishable under Sec. 395 of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Mr. Harjeet Singh, father of the petitioner, present-in-person submits that the petitioner has falsely been implicated in the present case and co-accused Rajesh has already been enlarged on bail by this Court vide order dtd. 6/2/2023. It is also submitted that the charge-sheet of the case has been filed. The accused-petitioner is behind bars and the trial of the case will take time. Therefore, it is prayed that the accused-petitioner may be enlarged on bail.

(3.) Learned Public Prosecutor has vehemently opposed the bail application.