SUNIL KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the applicant under Sec. 439 of the Cr.P.C. in connection with FIR No.238/2017, registered at Police Station Shastri Nagar, District Jodhpur (West), for the offences under Sec. 302/34 and 449 of the Indian Penal Code, 1860.

(2.) Learned counsel for the applicant argued that for the allegations of the offences under Sec. 302/34 and 449 of the Indian Penal Code, 1860, the applicant is facing incarceration and is behind the bars for more than six years and two months.

(3.) Learned counsel raised a grievance that out of the list of 32 witnesses, only 26 witnesses have been examined so far. He prayed that the applicant be enlarged on bail as his right of speedy trial is being infringed.