GHODKE PARMESHWAR RAJU 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.26/2023, registered at Police Station Obri, District Dungarpur, for offences under Ss. 420 & 409 IPC.

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

(3.) Learned counsel for the petitioner submitted that the offences alleged to have been committed by the petitioner are triable by Magistrate. Learned counsel further submitted that no recovery is due to be made from the petitioner. The petitioner is in judicial custody and the trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioner.