NARPAT RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application under Sec. 439 Cr.P.C. is filed by petitioner in connection with FIR no.180/2020, registered at Police Station Shergarh, District Jodhpuor, wherein he was charged for offences punishable under Sec. 379 of the IPC.

(2.) Learned counsel for the petitioner submits that the offence alleged against the petitioner is triable by Magistrate and the petioner is in custody since about one month and the trial court may take its own time.

(3.) Per contra, learned Public Prosecutor has opposed the bail application.