SURESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed by the petitioner under Sec. 439 Cr.P.C. seeking bail in connection with the FIR No.174/2021 registered at Police Station Samdari, District Barmer, for the offences punishable under Ss. 454, 392 of IPC and 3/25 of Arms Act.

(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 sufficiently long time to conclude, therefore, the benefit of bail should be granted to the accused-petitioner.

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