MOOLA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.166/2021, Police Station Bajju, District Bikaner for the offence punishable under Sec. 409 of the IPC.

(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 the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioner.

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