VIJAY RAWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.288/2017, Police Station Pindwada, District Sirohi, for the offences under Sections 420, 406, 409 and 120-B of the Indian Penal Code.

(2.) Heard learned counsel for the petitioner through video calling and learned Public Prosecutor, present-in-person. Perused the material available on record.

(3.) Learned counsel for the petitioner stated that offences are triable by Magistrate; benefit of bail has already been granted to co-accused Dilip Rawal and others in the present case; benefit of bail has been granted to petitioner in other cases and trial will take time. With these submissions, learned counsel for the petitioner prayed that the benefit of bail may be granted to the petitioner.