MAKHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.16/2021, Police Station Maroth, District Nagaur for the offence punishable under Ss. 457, 380 and 120-B of IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner submits that the offences alleged against the petitioner are triable by Magistrate and the petitioner is behind the bars since August, 2023. He further submits that charge-sheet in the case has been filed and the conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioner may be enlarged on bail.