RAMCHANDER Vs. STATE

JUDGEMENT

(1.) Heard.

(2.) The petitioner(s) has/have been arrested in FIR No.91/2021 of Police Station Khatu Bari District Nagaur 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.) 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 Sec. 439 Cr.P.C.