DASHARATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail petition filed under section 439 of Cr. P. C. by mr. Abdul Rahim Khan Advocate on behalf of the applicant Dasharath pertaining to FIR no. 206/2009 of Police Station Udhyog Nagar, Kota in the offences under sections 458, 376, 511, 427, 323 and 302 of IPC.

(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 initially the FIR came to be registered in the offences under Sections 458, 37/511, 427, 323 and 302 of IPC but later on the police after completion of investigation found that only the offences under Sections 452, 323 and 427 read with Section 34 of IPC were made out. The petitioner has been in custody for quite a long time, hence, he may be granted indulgence of bail.