HARI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner has supplied certified copy of the impugned order. Hence, the defect pointed out by the office is hereby overruled.

(2.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.55/2008, Police Station Jayal, Distt. Nagaur for the offence under Ss. 467, 468, 471, 120-B of IPC.

(3.) Learned counsel for the petitioner submits that the offences alleged to have been committed by the petitioner are triable by Magistrate. It is further submitted that earlier, the police after thorough investigation submitted FR in this case. Later on, the trial court took cognizance against the petitioner and issued arrest warrant against him. In pursuance of the arrest warrant, the petitioner has been arrested. The petitioner is in judicial custody since 14/3/2022 and the trial of the case will take sufficient long time. Therefore, the benefit of bail may be granted to the accused-petitioner.