LALURAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed by the petitioner under Sec. 439 Cr.P.C. seeking regular bail in connection with the FIR No. 174/2022 registered at Police Station Ambamata, District Udaipur for the offences punishable under Ss. 419, 420, 467, 468, 471 and 120-B of IPC.

(2.) Counsel for the petitioner submits that the offences alleged against the petitioner are triable by Magistrate. The accused-petitioner is 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-petitioner.

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