SURENDER Vs. STATE

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 435/2018 of Police Station Kotwali, District Nagaur for the offence punishable under Ss. 420, 467, 468, 471 IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioner submits that the offences are triable by the Magistrate. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

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