PAVAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. No.374/2021, Police Station Kankroli, District Rajsamand, registered for the offences punishable under Ss. 457 and 380 of the IPC.

(2.) Heard and considered the arguments advanced by learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioners stated that offences are triable by Magistrate; petitioners are behind the bars for more than two months; no recovery or investigation is pending against the petitioners; further investigation and trial will take time. With these submissions, learned counsel for the petitioners prayed that the benefit of bail may be granted to the petitioners.