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Judgment
8 paragraphs · 207 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.141/2019, Police Station Srivijaynagar, Distt. Sri Ganganagar for the offence under Sections 302, 450, 452 & 394 of IPC.
Learned counsel for the petitioner submits that the petitioner was arrested on the basis of only circumstantial evidence. There is no eyewitness of the alleged incident. The petitioner has been implicated in this case by showing the false recovery from him. It is further submitted that the FSL report is also negative. In these circumstances, since the petitioner is in judicial custody and trial of the case will take a sufficient long time, the benefit of bail may be granted to the petitioner.
Learned Public Prosecutor has opposed the bail application.
I have considered the arguments advanced before me and carefully gone through the material available on record.
It is evident that after arrest of the petitioner, currency notes as well as ornaments have been recovered at the instance of the petitioner. The ornaments were also identified by the complainant.
No case for grant of bail is made out.
Accordingly, the bail application preferred by the petitioner under Section 439 Cr.P.C. is hereby dismissed.