PAPPU LAL 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. 732/2023 registered at Police Station Pratap Nagar, District Bhilwara for the offence under Sec. 380 IPC.

(2.) Learned Counsel for the petitioner submitted that the offence alleged to have been committed by the petitioner is triable by Court of Magistrate. Learned Counsel submitted that no recovery is due to be made from the present petitioner; the petitioner is in judicial custody and the trial of the case will take sufficiently long time and no fruitful purpose would be served by keeping the petitioner behind the bars for an indefinite period.

(3.) On these grounds, he implored the Court to enlarge the petitioner on bail.