BABU KHAN @ GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned Public Prosecutor for the State.

(2.) Learned counsel submits that the accused petitioners are in custody since 3.9.2007 and challan has been filed and the complainant is a foreign national and he has left India and as such the trial is likely take time. Learned counsel cited (2000)9 Supreme Court Cases 533 Ashok Dhingra V/s. N.C.T. of Delhi in support of which contention. Therefore, learned counsel requested for benefit of bail to the accused petitioner.

(3.) Learned Public Prosecutor opposed the bail but conceded the aforesaid fact situation.