RAMLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed by the petitionerRamlal @ Ramu S/o Kalu Ji under Sec. 439 Cr.P.C against the order impugned dtd. 21/12/2022 passed by learned court below in connection with FIR No.310/2022, registered at Police Station Mandore, District Jodhpur for the offence under Ss. 457 and 380 IPC Learned counsel for the accused-petitioner submits that a false case has been foisted against the petitioner. The accusedpetitioner has nothing to do with the alleged offences. The case is exclusively triable by the court of Magistrate. Trial is likely to take long time to conclude. No fruitful purpose would be served by keeping the accused-petitioner behind the bars till disposal of the case.

(2.) Per contra, learned Public Prosecutor has opposed the bail application.

(3.) Heard. Considering the arguments advanced by the counsel for the parties and looking to the overall facts and circumstances of the case, this court deems it just and proper to enlarge the accused-petitioner on bail.