SONU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed by the petitioners under Sec. 439 Cr.P.C. seeking regular bail in connection with the FIR No. 68/2022 registered at Police Station Pugal, District Bikaner for the offence punishable under Ss. 457 and 380 of IPC.

(2.) Learned counsel for the petitioners submits that the offence alleged against the petitioners are triable by Magistrate. 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.