SIDDHARTH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 113/2022 of Police Station Sadar, District Jaisalmer for the offence punishable under Sec. 435 of IPC and Sec. 3/8 of Rajasthan Bovine Animal Act, 1995. He has preferred this second bail application under Sec. 439 Cr.P.C.

(2.) The first bail application was dismissed by this Court vide order dtd. 5/1/2023 with liberty to file afresh after filing of the challan.

(3.) Mr. Dhoklaram, father of the petitioner submits that now challan of the case has already been presented and no investigation is pending. 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.