OM PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Sanjay Singhal Advocate on behalf of the applicant Om Prakash pertaining to F. I. R. No. 293/2009 at police station Chhabra, District baran, in the offences under Sections 457 and 354 of IPC as also Section 3 (1) (XI) of SC/st (Prevention of Atrocities) Act.

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

(3.) LEARNED counsel for the petitioner has canvassed that the FIR of this case has been lodged after an inordinate delay of five days. The police, after completion of investigation, has filed the charge-sheet in the court, which is pending trial. Both the complainant and the petitioner are the Jeep drivers and they have been nurturing professional rivalry since long. It is the reason that the complainant has falsely implicated him in this case. The petitioner has been in custody for quite a long time, hence, he may be granted indulgence of bail.