JAGTAAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioners have been arrested in FIR No.109/2022 of Police Station Kesrisinghpur, District Sri Ganganagar for the offences punishable under Ss. 332, 353, 336, 224, 225, 427 and 34 IPC. They have preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that offences alleged to have been committed by the petitioners are triable by Magistrate.