HEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.36/2023 of Police Station Dechu, District Jodhpur for the offences punishable under Sec. 392, 384 and 385/34 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 this case. It is further submitted that offences are triable by the First Class Magistrate. Learned counsel also submits that co-accused Hathi Singh has already been enlarged on bail by the co-ordinate Bench of this Court vide order dtd. 31/5/2023. The accused-petitioner is in judicial custody since long and the trial of the case will take long 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 accused-petitioner is a habitual offender.