SHYAMLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application under Sec. 439 of Cr.P.C. has been filed by the applicant seeking regular bail in connection with the FIR No. 151/2023 registered at Police Station Pratap Nagar, Jodhpur City (West) for the offence under Sec. 379 of Indian Penal Code, 1860.

(2.) Learned counsel for the applicant argued that the offence alleged against the applicant is triable by Magistrate. While submitting that neither any investigation nor any recovery remains to be made from the present applicant, learned counsel prayed that the applicant be enlarged on bail.

(3.) Learned Public Prosecutor opposed the bail application by contending that 22 cases of like nature have been registered against the applicant in different police stations.