MANISH KUMAR 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.573/2015, Police Station Kotwali Dausa, District Dausa, for the offences punishable under Section 379 of the Indian Penal Code (rejection order passed for the offence punishable under Sections 411, 379 and 420 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 offence is 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.