LAWS(RAJ)-2008-8-87

MAHAVEER Vs. STATE

Decided On August 04, 2008
MAHAVEER Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as the learned Public Prosecutor and perused the record of the case.

(2.) Learned counsel for the petitioner submits that the FIR has been filed with a delay of four years and otherwise the offences are triable by the Magistrate.

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