SURESH CHAND MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 438 Cr.P.C. in connection with FIR No. 13/2019 registered at Police Station Peeplu, District Tonk for the offences under Ss. 379, 120-B of I.P.C. and under Sec. 4/21 of MMRD Act.

(2.) Counsel for the petitioner submits that the offences alleged against the petitioner are triable by Magistrate. Counsel further submits that the petitioner has not been named in the FIR and recovery has already been effected from the petitioner.

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