ARJUN SAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this bail application under Section 439 of Cr.P.C.

(2.) F.I.R. No. 126/2019 was registered at Police Station Gandhi Nagar, District Ajmer, for offences under Sections 392 and 506 of I.P.C.

(3.) It is contended by counsel for the petitioner that charge- sheet has been filed and petitioner is not having any criminal antecedents of like nature. It is also contended that recovery has been effected and conclusion of trial will take time.