BHURIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners and perused the case file as well as material available on record.

(2.) The present bail applications have been filed under Sec. 439 Cr.P.C. The petitioners have been arrested in connection with F.I.R No.129/2021, Police Station Kotadi, District Bhilwara, for the offences punishable under Ss. 457, 380 of IPC.

(3.) Learned counsel for the petitioners submits that the offences alleged to have been committed by the petitioners are triable by magistrate. 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.