JAYESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.273/2022 of Police Station Bichiwada, District Dungarpur for the offence punishable under Ss. 341, 323, 395 IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioner submits that co-accused Sanjay has already been enlarged on bail by this Court and the case of the present petitioner is similar to that of the co-accused. Further, challan of the case has already been presented and no investigation is pending. The accused-petitioner is in judicial custody 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.

(3.) Learned Public Prosecutor has vehemently opposed the bail application.