YASIN ALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with C.R. No.113/2022 registered at Police Station Ratanada, District Jodhpur for the offences punishable under Ss. 4/25 (IB) (B) of Arms Act.

(2.) The first bail application was dismissed by this Court vide order dtd. 18/11/2022 with liberty to file afresh after recording the statement of complainant.

(3.) Learned counsel for the petitioner submits that offences alleged to have been committed by the petitioner are triable by Magistrate. The petitioner is in judicial custody since 6/4/2022 and the trial of the case will take sufficiently long time. With these submissions, learned counsel for the petitioner prayed that the benefit of bail may be granted to the accused-petitioner.