PAPPU 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.12/2022 registered at Police Station Kuchera, District Nagaur, for the offences punishable under Ss. 457, 380, and 511 of IPC.

(2.) Counsel for the petitioner submitted that the offences alleged against the petitioner are triable by Magistrate. 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 should be granted to the accused- petitioner.

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