PARAS @ PRADEEP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No. 120/2019, Police Station Soorsagar, District Jodhpur City West for the offences under Section 408 of I.P.C.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) It is submitted by learned counsel for the petitioner that the offence alleged against the petitioner is triable by the Magistrate. The charge-sheet in the matter has already been filed. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioner may be enlarged on bail.