HARPREET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.415/2022 of Police Station Hanumangarh Junction, for the offence punishable under Sec. 306 IPC. He has preferred this second bail application under Sec. 439 Cr.P.C.

(2.) The first bail application was dismissed on 5/1/2023 as not pressed.

(3.) Learned counsel for the petitioner submits that there is no evidence against the present petitioner for abetment to commit suicide. The accused-petitioner is inside the jail since 1/10/2022 and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.