PRATAP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner, who has been arrested in connection with F.I.R. No.188/2023, registered at Police Station Phalodi, District Jodhpur Rural, for offence under Sec. 379 IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner submitted that the offence alleged to have been committed by the petitioner is triable by Magistrate. The petitioner is in judicial custody and trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioner.