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Judgment
Manoj 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.158/2021 Police Station Sadar Hanumangarh, District Hanumangarh for the offence punishable under Sections 307, 394, 454 & 120-B of IPC.
Learned counsel for the petitioner submits that only the plan was prepared at the premises of the petitioner and petitioner never went for execute the said plan, therefore, the case of present petitioner is altogether different from the co-accused. Challan of the case has already been presented. The accused-petitioner is in judicial custody 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.
After arrest of the petitioner, money was recovered from the possession of the petitioner and there is direct involvement of the present petitioner alongwith the other co-accused in this case, therefore, no case for grant of bail is made out. Hence, the present bail application filed by the petitioner is hereby dismissed.