MEHARDEEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the applicant and the learned Public Prosecutor.

(2.) Having regard to the nature of accusation, the gravity of the offence, material on record in support thereof and taking into consideration the totality of the facts and circumstances of the present case, without expressing any opinion on the merits of the case, I am not inclined to extend protection under Section 438 Cr.P.C. to the applicant.

(3.) Learned counsel for the applicant submits that the applicant is ready to surrender before the trial court. It is submitted that if the petitoner surrenders before the trial court and moves a regular bail application, the same may be directed to be considered expeditiously.