SHARWAN RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.219/2022 of Police Station Kuchera, District Nagaur for the offences punishable under Ss. 342, 436 IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that the accused-petitioner has falsely been implicated in this case. The accused-petitioner is in judicial custody since long and the trial of the case will take sufficient long time. Therefore, the benefit of bail may be granted to the accused-petitioner.

(3.) Learned Public Prosecutor as well as learned counsel for the complainant have vehemently opposed the bail application.