GANPAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the applicant who is in custody in connection with FIR No.48/2022 of Police Station Sarwana, District Jalore for the offences punishable under Ss. 420 and 406 IPC.

(2.) Heard learned counsel for the applicant as well as learned Public Prosecutor and also perused the material on record.

(3.) Learned counsel for the applicant submits that offences alleged against the applicant are triable by Magistrate; co-accused Hena Ben and Murad Khan have already been enlarged on bail by Co-ordinate Bench of this Court vide order dtd. 16/6/2022, therefore, learned counsel for the applicant prays to allow the bail application.