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Judgment
7 paragraphs · 159 wordsVinit Kumar Mathur, J
The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.249/2021, Police Station Merta City, District Nagaur.
Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
The learned Public Prosecutor opposes the bail and submits that the trial is at the fag end, therefore, no case for grant of bail is made out.
Having regard to the totality of the facts and circumstances of the case and looking to the nature of accusation and gravity of the offence and also considering the fact that the trial is at the fag end, without expressing any opinion on the merits of the case, I am not inclined to grant bail under Section 439 Cr.P.C. to the petitioner at this stage.
Accordingly, the application preferred by the petitioner under
Section 439 Cr.P.C. is dismissed at this stage.