MUKUT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this bail application under Section 439 Cr.P.C.

(2.) F.I.R. No.220/2020 was registered at Police Station Badi, District Dholpur for offence under Sections 327, 323, 341, 384, 427, 354, 365, 452, 506, 342 I.P.C.

(3.) It is contended by counsel for the petitioner that offence is triable by First Class Magistrate. Petitioner has remained in custody for a period of four months. Charge-sheet has been filed. The criminal antecedents are prior to the year, 2014. The other cases have been lodged by the same complainant. It is contended that allegation in the FIR is that petitioner was threatening the complainant and was asking him to compromise, but it cannot be so believed as the statement of the complainant was already recorded in the criminal cases.