HIRARAM 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.53/2022, Police Station Rohat, District Pali, registered for the offence punishable under Ss. 454 and 380 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; recovery of ornaments and money have been made from co-accused Mahendra Patel (juvenile convict); petitioner is behind the bars since 22/2/2022; no other case is registered 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.