DINESH NIHLANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) The petitioner(s) has/have been arrested in FIR No.21/2021 of Police Station Kotwali District Jaisalmer for the offence(s) punishable under Section(s) 419, 420, 406 IPC. He/She/They has/have preferred this/these bail application(s) under Section 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.