DHARMA RAM 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.11/2023, Police Station Baitu, District Barmer for the offences punishable under Ss. 457 and 380/34 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. 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 AAG has opposed the bail application.