MULA RAM KUMAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed by the petitioner under Sec. 439 Cr.P.C. seeking bail in connection with the FIR No.160/2023 registered at Police Station Nayashahar, District Bikaner, for the offences punishable under Ss. 457 and 380 of IPC.

(2.) Learned counsel for the petitioner submitted that the offences alleged against the petitioner are triable by Magistrate. The accused-petitioner is behind the bars. Challan has already been filed and the trial of the case will take sufficiently long time to conclude, therefore, the benefit of bail may be granted to the accused-petitioner.

(3.) Learned Public Prosecutor has vehemently opposed the bail application.