ARJUN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No. 215/2017 registered at Police Station Ahore, District Jalore, for the offence under Sections 354D, 327, 452 and 509 IPC

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor.

(3.) It is submitted that the petitioner is behind the bars for last near about two months and no investigation is required to made from him, therefore, the petitioner may be released on bail.