AMEEN KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.230/2022 of Police Station Sadar Nagaur, District Nagaur for the offences punishable under Ss. 457 & 380 of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in the present case and the offences are triable by first class Magistrate. It is also submitted that the charge-sheet 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 and submitted that the petitioner is a habitual offender.