LADU RAM 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.32/2022, Police Station Siwana, District Barmer, registered for the offence punishable under Ss. 420, 406 and 120-B of the Indian Penal Code.

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

(3.) Learned counsel for the petitioner stated that offences are triable by Magistrate; petitioner is a helper; money has been deposited in the bank account of co-accused Ganpat Ram (driver of the alleged vehicle); petitioner is behind the bars since 10/2/2022; no recovery or investigation is pending against the petitioner; 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.