Vijay Bishnoi,J. - (1.) Heard.
(2.) The petitioner(s) has/have been arrested in FIR No.17/2021 of Police Station Hamirwas District Churu for the offence(s) punishable under Section(s) 458, 354, 323, 143 IPC. He/She/They has/have preferred this/these bail application(s) under Section 439 Cr.P.C.
(3.) Learned counsel for the petitioner(s) has submitted that offence(s) alleged to have been committed by the petitioner(s) is/are triable by Magistrate.;