SHAILENDER KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application under Sec. 439 Cr.P.C. is filed by petitionerd in connection with FIR no.603/2021, registered at Police Station Sangaria, District Hanumangarh, wherein they were charged for offences punishable under Ss. 452, 323, 324, 341, 504/34 IPC.

(2.) Learned counsel for the petitionerd submits that except Sec. 452 of the IPC, rest of the offences are bailable and charge-sheet has been submitted. The alleged offence is triable by First Class Magistrate.

(3.) Per contra, learned Public Prosecutor as well as learned counsel appearing for the complainant have opposed the bail application.