ARJUN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.52/2023 of Police Station Kotwali, Jalore for the offences punishable under Ss. 341, 353, 506, 379, 420, 465 IPC and Sec. 4/21 MMDR Act and Ss. 54, 60 RMMC Rules, 2017. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Mr. Kishor Singh, brother of petitioner, present-in-person, submits that the petitioner has falsely been implicated in this case. It is further submitted that offences are triable by the First Class Magistrate. 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. Learned Public Prosecutor has vehemently opposed the bail application.

(3.) Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Sec. 439 Cr.P.C.