CHAINARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) The petitioner(s) has/have been arrested in FIR No.344/2021 of Police Station Sojat City District Pali for the offence(s) punishable under Sec. (s) 457, 380 IPC. He/She/They has/have preferred this/these bail application(s) under Sec. 439 Cr.P.C.

(3.) 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.