RAJENDRA Vs. STATE OF RAJASTAHAN

JUDGEMENT

(1.) The petitioner has filed this bail application under Section 439 Cr.P.C. in FIR No.79/2020 registered at Police Station Khetri Nagar, District Jhunjhunu for the offence under Sections 307 , 143 , 427 , 504 , 506 of IPC and section 3 / 25 of Arms Act.

(2.) Learned counsel for the petitioner submits that this is a no injury case. No criminal case has ever been registered against the petitioner. From the FIR itself, it is not clear that the petitioner was present at the time of occurrence. He submits that investigation and conclusion of trial will take considerable time.

(3.) Learned Public Prosecutor and learned counsel for the complainant have opposed the bail application.