MAJOR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The jurisdiction of this court has been invoked by way of filing the second bail application under Sec. 439 CrPC at the instance of accused-petitioner. The requisite details of the matter are tabulated herein below: <IMG>JUDGEMENT_175_LAWS(RAJ)5_2024_1.jpg</IMG>

(2.) The first bail application of the petitioner being SBCRLMB No.757/2024 came to be dismissed by this Court vide order dtd. 14/2/2024 but a liberty was granted to the petitioner to renew his prayer for bail after recording the statement of the Seizing Officer. Now, the statement of the Seizing Officer has been recorded. Hence the instant bail application.

(3.) It is contended on behalf of the accused-petitioner that no case for the alleged offences is made out against him and his incarceration is not warranted. There are no factors at play in the case at hand that may work against grant of bail to the accused- petitioner and he has been made an accused based on conjectures and surmises. He further submits that the accused was taken into custody on 8/6/2022 and since then he is behind the bars. Now, around two years have lapsed but the trial is not going to be culminated and still it seems that a further long time shall be taken in conclusion of the same, thus, he may be enlarged on bail.