VIKRAM YADAV Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material available on record.

(2.) The petitioner(s) has/have been arrested in FIR No.396/2021 of Police Station Chopasani Housing Board District Jodhpur for the offence(s) punishable under Sec. (s) 379/411, 414, 420, 467, 468, 471, 474 & 120 B of IPC. He/She/They has/have preferred this/these bail application(s) under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner(s) has submitted that offence(s) alleged to have been committed by the petitioner(s) is/are triable by Magistrate. It is also submitted that the co-accused persons have already been enlarged on bail.