UMESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.35/2021, Police Station Ramgarh, District Jaisalmer, registered for the offence punishable under Ss. 457, 380 and 120-B of the Indian Penal Code.

(2.) Heard and considered arguments advanced by learned counsel for the petitioner as well as learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner stated that offences are triable by Magistrate; petitioner is behind the bars since 26/1/2022; benefit of bail has been granted to co-accused persons, Vikram and Zuber Khan; no investigation or recovery is pending against the petitioner; further investigation and trial will take time. With these submissions, learned counsel for the petitioner prayed that the benefit of bail may be granted to the petitioner.