GURMEET SINGH Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with F.I.R. No.20/2022, Police Station Loonkaransar, District Bikaner, for the offences under Ss. 457, 380 I.P.C.

(2.) Learned counsel for the petitioner submits that the offence alleged to have been committed by the petitioner is triable by Magistrate. The petitioner is in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned Public Prosecutor has opposed the bail application.