SHAHBAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed under Section 439 Cr.P.C.

(2.) Brief facts of the case are that an FIR No. 242/2020 was registered at P.S. Udhyog Nagar, Kota City (Raj.) for the offences mentioned therein against the accused petitioner. During the course of investigation, the accused petitioner was arrested. Thereafter he moved the bail application before the trial court, which vide impugned order dismissed the same. Hence this bail application has been filed on behalf of the petitioner.

(3.) Learned counsel for the petitioner has contended that no name of accused petitioner is mentioned in the FIR. Counsel further submits that petitioner has falsely been implicated in this case. Counsel further submits that no offence under Section 307 IPC is made out. It is also contended that the accused petitioner is in judicial lockup since long, trial of the case is likely to take time, hence the accused petitioner be released on bail.