SHANU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed by petitioner under Sec. 439 Cr.P.C. Petitioner has been arrested in connection with FIR No.479/2020 registered at Police Station Shipra Path, District Jaipur for the offence(s) under Ss. 379 of IPC.

(2.) Heard learned counsel for the petitioner as well as learned public prosecutor and perused the material available on record.

(3.) Considering facts and circumstances of the case and that the case is triable by Magistrate but without commenting on merits of the case, this court deems it just and proper to release the petitioner on bail.