SUKHRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Ses. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.249/2021, Police Station Merta City, District Nagaur.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) The learned Public Prosecutor opposes the bail and submits that the trial is at the fag end, therefore, no case for grant of bail is made out.