ASHOK Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record The petitioner(s) has/have been arrested in FIR No.51/2021 of Police Station Shri Dungargarh, District Bikaner for the offence(s) punishable under Section(s) 379 IPC. He/She/They has/have preferred this/these bail application(s) under Section 439 Cr.P.C.

(2.) Learned counsel for the petitioner(s) has submitted that offence(s) alleged to have been committed by the petitioner(s) is/are triable by Magistrate. Learned Public Prosecutor has opposed the bail application(s).

(3.) Having regard to the totality of the facts and circumstances of the case and taking into consideration the fact that the alleged offence(s) levelled against the petitioner(s) is/are triable by Magistrate, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner(s) under Section 439 Cr.P.C.