SURESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No.494/2021 of Police Station Balotra, District Barmer, for the offence punishable under Ss. 419, 420, 467, 468, 471, 120-B of IPC and Sec. 3/6 of Rajasthan Public Examination (Prevention of Unfairness) Act, 1992. They have preferred these bail applications under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioners submits that offences are triable by Magistrate. Challan of the case has already been presented. The accused-petitioners are in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioners.

(3.) Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioners under Sec. 439 Cr.P.C.