PREM Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with F.I.R. No. 71/2022, Police Station Kotwali, Nagaur, for the offences punishable under Ss. 420, 406 of I.P.C.

(2.) Learned counsel for the petitioner submits that the offences alleged to have been committed by the petitioner are triable by Magistrate. He further submits that similarly situated co-accused Ramchandra @ Ramesh has already been enlarged on bail by this Hon'ble Court and the case of present petitioner is not distinguishable from that of the co-accused. The petitioner is in judicial custody and the trial of the case will take sufficient long time. Therefore, the benefit of bail should be granted to the accused-petitioner.

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