Rajendra Singh vs State
2022 Latest Caselaw 4974 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4023/2022

Rajendra Singh S/o Ladu Singh, Aged About 30 Years, R/o Barla, P.s. Baraliya Distt. Bhilwara (Raj.) (At Present Lodged In Central Jail, Udaipur)

----Petitioner Versus State of Rajasthan through Pp

----Respondent

For Petitioner(s) : Mr. Anuj Sahlot. For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

01/04/2022

The present bail application has been filed under Section

439 Cr.P.C. The petitioner has been arrested in connection with

F.I.R. No.94/09, Police Station Kotadi, District Bhilwara, for the

offences punishable under Sections 394, 411/34 of the I.P.C. and

Section 3/25 of the Arms Act.

Learned counsel for the petitioner submits that the petitioner

is innocent and he has falsely been implicated in this case. The

petitioner is in judicial custody and trial of the case will take

sufficient long time. Therefore, the benefit of bail should be

granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application.

From perusal of the case diary, it appears that so many

cases have been registered against the petitioner. Thus, no case

for grant of bail is made out.

(2 of 2) [CRLMB-4023/2022]

Accordingly, this Criminal Miscellaneous Bail Application is

dismissed. The trial court is directed to expedite and conclude the

trial as early as possible.

(MANOJ KUMAR GARG),J 67-prashant/-

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