SURESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the petitioner under Sec. 439 of the Cr.P.C. in connection with FIR No. 6/2018, Police Station Napasar, District Bikaner, for the offences under Ss. 419 and 420 IPC.

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

(3.) Learned counsel for the petitioner submits that the offences alleged against the petitioner are triable by the Magistrate and the petitioner is behind bars for 1 1/2 years.