- (1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Ms. Saroj Trivedi Advocate on behalf of the applicant Rakesh Thakal @ Budhi Bhadur pertaining to F. I. R. No. 642/2008 at police station Malviya Nagar, Jaipur, in the offences under Sections 328, 394 and 397 of IPC.
(2.) HEARD the learned counsel for the petitioner as also learned Public Prosecutor appearing for the State and perused the relevant material available on record.
(3.) LEARNED counsel for the petitioner has canvassed that he has been in custody for the last one year. The other co-accused persons except the petitioner, have already been enlarged on bail by the court below. The case is still pending trial, which is likely to take time, hence, he may be granted indulgence of bail.;