PRIYAJEET Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail applications have been filed by the petitioners under Sec. 439 Cr.P.C. seeking bail in connection with the FIR No.49/2023 registered at Police Station Sadar, District Bikaner for the offences punishable under Ss. 392, 323, 341 and 34 of IPC.

(2.) Counsel for the petitioners submits that the offences alleged against the petitioners are triable by Magistrate. The accused- petitioners are behind the bars and the trial of the cases will take sufficiently long time to conclude, therefore, the benefit of bail should be granted to the accused-petitioners.

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