UMMED SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This ourt has perused the material available on record.

(2.) The petitioners have been arrested in FIR No.25/2022 of Police Station Ramdeora, District Jaisalmer for the offences punishable under Ss. 341, 323, 342, 427, 365 IPC. They have preferred this bail application under Sec. 439 Cr.P.C.

(3.) Counsel for the petitioners submits that the offences are triable by the Magistrate. Therefore, it is prayed that the petitioners may be released on bail.