SALEEM SHEKH@AYAN 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. 878/2018 Registered at Police Station Shipra-Path, Jaipur Metropolitan for the offences under Ss. 457, 380 of I.P.C.

(2.) Counsel for the petitioner submits that the offences alleged against the petitioner are triable by Magistrate. Counsel further submits that the challan has already been presented in the court. Counsel further submits that recovery has already been effected and trial may take long time.

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