HADMAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with F.I.R. No.149/2020, Police Station Khiwada, District Pali, registered for the offences under Sections 143, 341, 327, 365, 394, 342 & 323 IPC.

(2.) Heard learned counsel for the petitioners through video conferencing and learned Public Prosecutor, present in person. Perused the material available on record.

(3.) Learned counsel for the petitioners has stated that on 04.10.2020 an FIR was filed by petitioner side against the complainant party of this case under Sections 452, 376/511 IPC. In counter of that FIR, false FIR was filed by the complainant side against the petitioner on 05.10.2020; offences alleged against the petitioners are triable by magistrate; conclusion of the proceedings is likely to take some time, therefore, benefit of bail may be granted to the present petitioner.