DEVKARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.266/2023 of Police Station Asind, District Bhilwara for the offence punishable under Sec. 379 IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Father of the petitioner, present in Court, submits that the offence is triable by the Magistrate. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Learned AAG has vehemently opposed the bail application. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Sec. 439 Cr.P.C.