AAS MOHAMMAD 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 F.I.R. No.199/2021, Police Station Sheoganj, District Sirohi registered for the offences punishable under Ss. 419, 420, 406, 409 and 120-B of the IPC.

(2.) The first bail application was dismissed by this Court vide order dtd. 29/9/2022 with liberty to file a fresh bail application after filing of the challan.

(3.) Learned counsel for the petitioner submits that now challan of the case has been presented and no investigation is pending against the petitioner. The petitioner is in judicial custody 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.