SUNKA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.120/2022 of Police Station Bagoda, District Jalore for the offence punishable under Sec. 3/25 of the Arms Act. 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 offence is triable by the Magistrate. The accused-petitioner is in judicial custody since long and the trial of the case will take long time. Charge-sheet has been filed. 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.