AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 178 wordsManoj Kumar Garg, J
The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.407/2021 Police Station Sadar, Bikaner for the offences punishable under Sections 379 & 34 of IPC .
Learned counsel for the petitioner submits that the petitioner has falsely been implicated in this case. The accused-petitioner is behind the bars since long and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor vehemently opposed the bail application filed by the petitioner.
Heard learned counsel for the petitioner as well as learned Public Prosecutor.
I have considered the arguments advanced before me and gone through the material available on record.
As many as thirty cases were registered against the petitioner, therefore, no case for grant of bail is made out. Hence, the present bail application filed by the petitioner is hereby dismissed.
Hence, liberty is granted to the petitioner to file afresh after recording the statement of complainant.