SONU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with FIR No.177/2017 registered at Police Station Hamirwas, District Churu, for offences under Ss. 302, 392, 294, 201/34 IPC, 3/25, 27 of the Arms Act.

(2.) Learned counsel for the petitioner submitted that the petitioner has been falsely implicated in the present case. Learned counsel submitted that the petitioner is facing trial for the offences under Ss. 302, 392, 294, 201/34 IPC and Ss. 3/25, 27 of the Arms Act since 4/12/2019. Learned counsel submitted that co-accused persons are facing trial since 2020.

(3.) Learned counsel submitted that the petitioner is in judicial custody for almost four years and till date, no prosecution witness has been examined, therefore, learned trial court may be directed to expedite the trial pending against the present petitioner.