MANGI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.292/2021 of Police Station Kapasan, District Chittorgarh, for the offence punishable under Sec. 392/34 of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that offence is triable by Magistrate and similarly situated co-accused Shankarlal has already been enlarged on bail by this Court and the case of present petitioner is similar. The accused-petitioner is in judicial custody since 17/3/2022 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. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Sec. 439 Cr.P.C.