ABID HUSSAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By the Court:- Heard learned counsel for petitioner as well as learned Public Prosecutor and perused the material made available to me during the arguments of the case.

(2.) 2. Contention of learned counsel for petitioners is that the alleged offence against the petitioners is under Sections 412, 395, 365, 342, 341 and 323 IPC; FIR in the present case was lodged on 20.04.2010 and they were arrested on the very next date of the incident i.e. 21.04.2010; they were shown accused in three other cases; in one of which they were arrested on 17.04.2010 for offence under Section 379 IPC and in other two cases they were arrested on 21.04.2010 and 24.04.2010 which were for offence under Sections 3/25, 4/25 of the Arms Act and under Section 379 IPC. In fact all these cases were filed falsely to depict them in other offences whereas fact is that in other cases they were falsely made accused. The investigation in the present case is complete; challan has already been filed; trial is likely to take a long time. The petitioners would undertake not to indulge in any other offence and would maintain good conduct in future.

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