SHRAWAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.272/2020, registered at Police Station ACB Chowki District Jodhpur Rural, for offences under Ss. 13(1)(B) of the Prevention of Corruption (Amendment) Act, 2018.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner submitted that investigation against the petitioner has already been completed and custodial interrogation is not necessitated in the present case. Learned counsel submitted that after making thorough investigation into the matter, the investigating agency has filed challan before the competent criminal court. Learned counsel further submitted that the petitioner has been falsely implicated in this case. The petitioner is in judicial custody since 4/8/2023 and the trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioner.