RAJVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for petitioners and the learned Public Prosecutor for the State and perused the relevant documents placed before me.

(2.) Contention of the learned counsel for petitioners is that apart from the present one, there is only one more case of similar nature for offence under Sections 457 & 380 IPC pending against the petitioners but the learned court below has erroneously observed that there are 15 cases pending against the petitioners and on that basis has rejected their bail application. There are only two cases including the present one pending against the petitioners. Petitioners are in jail since 25/4/2010 and challan has already been filed. Trial of the case will take a long time. Petitioners undertake not to repeat the similar offence in future and undertake to maintain a good conduct.

(3.) Learned Public Prosecutor has opposed the bail application but could not controvert the fact of lodgment of only two cases against the petitioners.