SURESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No.183/2023 of Police Station Fatehnagar, District Udaipur, for the offence punishable under Ss. 379/34 of IPC. They have preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioners submits that offences are triable by Magistrate. Challan of the case has already been presented. The accused-petitioners are 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-petitioners.

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