MAHENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.106/2020, Police Station Deshnok, District Bikaner, registered for the offence punishable under Ss. 323, 341, 34 and 436 of the Indian Penal Code.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner stated that offences are triable by Magistrate; benefit of bail has been granted to co-accused Vikram Singh; charge-sheet has been filed; petitioner is behind the bars for more than two months; and trial will take time. With these submissions, learned counsel for the petitioner prayed that the benefit of bail may be granted to the petitioner.