MUKESH SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material available on record.

(2.) The petitioner(s) has/have been arrested in FIR No.77/2021 of Police Station Mahamandir, District Jodhpur for the offence(s) punishable under Section(s) 379 and 411 of IPC. He/She/They has/have preferred this/these bail application(s) under Section 439 Cr.P.C.

(3.) Learned counsel for the petitioner(s) has submitted that the offence(s) alleged to have been committed by the petitioner(s) is/are triable by Magistrate.