SHAITAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No.125/2018, Police Station Rani, District Pali, for the offence under Ss. 420, 409, 406, 201 and 120-B of IPC.

(2.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material available on record.

(3.) Learned counsel for the petitioner submits that out of 11 matters pending against the present petitioner, in 6 matters the petitioner has been enlarged on bail. He further submits that the offences are triable by Magistrate and the petitioner has suffered incarceration for more than five and a half years. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioner may be enlarged on bail.