RAJENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioners who have been arrested in connection with F.I.R. No.110/2022 registered at Police Station Maulasar, District Nagaur, for the offences punishable under Ss. 457 and 380 IPC.

(2.) Heard learned counsel for the petitioners as also the learned Public Prosecutor and perused the material available on record.

(3.) Learned counsel for the petitioners submits that the offences alleged to have been committed by the petitioners are triable by the Magistrate. Challan of the case has already been filed. The petitioners are 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-petitioners.