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Judgment
8 paragraphs · 191 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.63/2022 of Police Station Swaroopganj (Sirohi), for the offence punishable under Sections 458, 354, 392, 394/34 of the IPC.
Learned counsel for the petitioner submits that petitioner is innocent and falsely been implicated in this case. The petitioner is in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail should be granted to the accused-petitioner.
Per contra learned Public Prosecutor has opposed the prayer for bail.
Heard learned counsel for the parties and perused the material available on record.
Having regard to the entirety of facts and circumstances as available on record and upon a consideration of the arguments advanced at the bar, this Court is of the opinion that as many as twenty eight (28) cases were registered against the present petitioner, this Court in not inclined 0to grant benefit of bail to the petitioner.
Hence, the bail application filed by the petitioner is hereby rejected.
However, the trial Court is directed to expedite the trial.