PRADEEP Vs. STATE

JUDGEMENT

(1.) These bail applications under Sec. 439 Cr.P.C. are laid by petitioners in connection with an FIR No.81/2022 registered at Police Station Sukher, District Udaipur, wherein they are charged for offences punishable under Ss. 3/25 & 5/25 Arms Act.

(2.) Learned counsel for the petitioners submits that the offence alleged against the petitioner is triable by Magistrate and the petitioner is in judicial custody since long. He further submits that conclusion of the trial will take time, therefore, benefit of bail may be granted to the petitioners.

(3.) Learned Public Prosecutor opposed the bail applications and submitted that the petitioners are habitual offenders.