DHARMENDRA ALIAS KALIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of second bail petition filed under section 439 of cr. P. C. by Mr. Sanjay Mehla Advocate on behalf of the applicant Dharmendra @ Kaliya pertaining to FIR No. 73/2009 of Police Station Buhana, district Jhunjhunu in the offence under section 19/54 of Rajasthan Excise Act and Section 3/25 of Arms Act.

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

(3.) LEARNED counsel for the petitioner has canvassed that after completion of investigation, the police has filed the chargesheet in the court and the case is pending trial. The petitioner has been in custody since 12. 04. 2009. The trial of the case is likely to take time, as such, he may be granted indulgence of bail.