MANJEET Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 144/2017 registered at Police Station Khetri Nagar, Jhunjhunu for the offence(s) under Ss. 379, 482 and 120-B of IPC.

(2.) Counsel for the petitioner submits that offences alleged against the petitioner are triable by Magistrate and no recovery is due to be made from the petitioner. Counsel further submits that other co-accused has already been released on bail by the trial court.

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