HANUMANARAM 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.423/2020 registered at Police Station Sujangarh, District Churu, for the offences punishable under Ss. 457 and 380 of IPC.

(2.) Learned counsel for the petitioner submitted that the offences alleged to have been committed by the petitioner are triable by Magistrate. Learned counsel for the petitioner submitted that challan has already been filed. 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 may be granted to the accused-petitioner.

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