DINESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned Counsel for the Applicant and the learned Public Prosecutor and perused the Challan papers.

(2.) LEARNED Counsel for the Applicant submits that offence alleged are triable by a court of Magistrate and the investigation in the matter has been completed and the result whereof has been filed against the Applicant before the learned trial court. He further submits that trial of the case is bound to take long time, therefore, the accused Applicant may be granted indulgence of bail.

(3.) HAVING considered the totality of facts and circumstances, the bail application preferred under Section 439 Code of Criminal Procedure deserves acceptance.