MOHAMMED ISHAK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the material available on record.

(2.) The petitioner(s) has/have been arrested in FIR No.283/2022 of P.S. Kotwali Nagaur, District Nagaur for the offence(s) punishable under Sec. (s) 420, 467, 468, 471, 120-B and 447 of I.P.C. He/She/They has/have preferred this/these bail application(s) under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioner(s) has submitted that offence(s) alleged to have been committed by the petitioner(s) is/ are triable by Magistrate.