KRISHAN @ KRISHNA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Instant application for bail filed under Sec. 439 of Cr.P.C. by the appellant-accused Krishan @ Krishna S/o Mukes In FIR No. 110/2023 dtd. 29/6/2023 registered at P.S. Batoda, Swaimadhopu, whereby the applicant-accused has charged under Sec. 452, 354, 302, 506 and 34 IPC.

(2.) The applicant Krishan @ Krishna S/o Mukesh were arrested and is in judicial custody since then, the first application for bail was dismissed as withdrawn on 4/3/2024 by this Court.

(3.) Learned Counsel for the applicant relying upon grounds raised in bail application submits that the applicant is innocent and falsely implicated in the present case. Further submitted that the investigation relating to present applicant-accused in complete and is no more required by the Investigation Agency for investigation. He also submitted that the trial will take its own time and no purpose will be served by keeping the applicant-accused in custody.