BALJINDER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with F.I.R. No.200/2021, Police Station Sadar, District Hanumangarh, registered for the offence under Ss. 394, 34 IPC.

(2.) Learned counsel for the petitioners stated that offence is triable by the Magistrate; accused-petitioners are behind the bars since 1/9/2021; further investigation and trial will take sufficiently long time, therefore, benefit of bail may be granted to the accused petitioners.

(3.) On the contrary, learned Public Prosecutor opposed the bail application of the accused-petitioners and stated that earlier two another cases of likewise nature are registered against the accused-petitioners.