KRISHAN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No. 57/2015, Police Station Churu Sadar, District Churu for the offences under Ss. 341 and 394 of the IPC and Sec. 27 of the Arms Act.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) It is submitted on behalf of the petitioner that the petitioner is facing trial for the aforesaid offences. The petitioner was granted bail by the trial court but he was behind the bars in another case, due to which, he could not appear before the learned trial court on the date fixed for his appearance, therefore, he jumped the bail.