DEVENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two bail applications have been filed by the petitioners under Sec. 439 Cr.P.C. seeking regular bail in connection with the FIR No. 103/2022 registered at Police Station Raas, District Pali for the offences punishable under Ss. 457 and 380 of IPC.

(2.) Counsel for the petitioners submits that the offence alleged against the petitioners are triable by Magistrate. Challan of the case has already been presented. The accused-petitioners are behind the bars and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioners.

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