TARA CHAND SAIN 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 Joshi Advocate on behalf of the applicant Tara Chand Sain pertaining to f. I. R. No. 495/2009 at police station Jawahar circle, Jaipur in the offence under Section 143, 323, 341 and 379 of IPC.

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

(3.) LEARNED counsel for the petitioner has canvassed that he has been falsely implicated and is in no way connected with the commission of the offence of the instant case. The name of the petitioner does not figure in the FIR and there is no evidence on record which could connect the petitioner with the offence of the instant case. He has been in custody for quite a long time, hence, he may be granted indulgence of bail.