SURESH KUMAR 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.384/2023 registered at Police Station Sumerpur, District Pali, for offences under Ss. 420, 406, 323, 341, 354, 327 and 120B IPC

(2.) Heard learned counsel for the petitioner, learned Public Prosecutor so also learned counsel for the complainant. Perused the material available on record.

(3.) Learned counsel for the petitioner submitted that the offences alleged to have been committed by the petitioner are triable by court of Magistrate. Learned counsel submitted that the petitioner is in judicial custody since 27/8/2023 and the trial of the case will take sufficiently long time, therefore, the benefit of bail may be granted to the accused-petitioner.