RAVI @ BHURA Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) This third bail application has been filed by the accused petitioner under Sec. 439 Cr.P.C.

(2.) Brief facts of the case are that the complainant Anurag Soni submitted a written report on 1.7.2013 at Police Station Shastri Nagar, Jaipur (North), on the basis of which an FIR No. 173/2013 came to be registered for the offence under sections 457 and 380 IPC. Investigation was commenced. During the course of investigation the accused petitioner was arrested. Thereafter the accused petitioner moved bail application before the trial court which was dismissed on 28.8.2014. Against the said order the accused petitioner moved bail application before this Court which was dismissed as withdrawn on 1.9.2014 with liberty to the accused petitioner to move bail application before the trial court after recording the statements of material witnesses. Thereafter, the accused petitioner moved bail application before the trial court which was dismissed on 23.12.2015. Against the said order the accused petitioner moved second bail application before this Court which was dismissed as withdrawn on 13.1.2016 but the trial court was directed to expedite the trial as early as possible. Thereafter, the accused petitioner has moved instant third bail application before this Court.

(3.) Learned counsel for the accused petitioner has submitted that the accused petitioner has falsely been implicated in the instant case as he has nothing to do with the alleged incident. Counsel has submitted that the accused petitioner is in judicial lock up since long and no purpose will be served in keeping him behind the Bar. Counsel has further submitted that co-accused Santoshi has been released on bail by the Co-ordinate Bench of this Court on 21.4.2016 and the case of the present accused petitioner stands on better footings. Hence, the accused petitioner be released on bail.