DHARMENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Anil Jain Advocate on behalf of the applicant Dharmendra Singh pertaining to f. I. R. No. 172/2006 of Police Station Nihalganj, dholpur in the offences under Sections 399 and 402 of IPC as also Section 3/25 of Arms Act.

(2.) HEARD the learned counsel for the petitioner as also the learned Public Prosecutor appearing for the State and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioner has canvassed that co-accused persons namely Rahul and Janak @ Ajay have been acquitted of the charges under Sections 399 and 402 of IPC by the learned trial court. The petitioner has been in custody for the last three years but even the charges have not been framed so far by the learned trial court. The trial of the case is at its primitive stage, which is likely to take time, hence, the petitioner may be granted indulgence of bail.