DAYARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No.79/2021, Police Station Udai Moad, Gangapurcity, District Sawai Madhopur, for the offences punishable under Sections 420 and 406 of the Indian Penal Code.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor, present-in-person. Perused the material available on record.

(3.) Learned counsel for the petitioner stated that offences are triable by the Magistrate; charge-sheet has been filed and the trial will take long time. With these submissions, learned counsel for the petitioner prayed that benefit of bail may be granted to the accused-petitioner.