DEVA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.145/2022, Police Station Asind, District Bhilwara for the offences punishable under Ss. 454 and 380 of the IPC.

(2.) Learned counsel for the petitioner submits that the offences alleged to have been committed by the petitioner are triable by Magistrate. Challan of the case has already been presented. The petitioner is in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioner.

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