GANESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 255/2023 of Police Station Shahstri Nagar, District Jodhpur City West, for the offence punishable under Ss. 377 of IPC and Sec. 3/4 of POCSO Act. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that the challan of the case has already been presented and no investigation is pending against the present petitioner. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

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