DINESH GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.270/2021, Police Station Kotwali, District Pali, registered for the offence punishable under Ss. 380 and 457 of the Indian Penal Code.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner stated that offences are triable by Magistrate; benefit of bail has been granted to other co-accused persons, namely, Bhatraj @ Bhatia and Vinod Kumar; and trial will take time. With these submissions, learned counsel for the petitioner prayed that the benefit of bail may be granted to the petitioner.