CHAND MOHAMAD Vs. STATE

JUDGEMENT

(1.) The present bail applications have been filed under Section 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R. No. 178/2019, Police Station-Subhashnagar District Bhilwara for the offences under Sections 420, 406, 467, 468, 471, 473 and 120-B of IPC.

(2.) Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

(3.) It is submitted by learned counsel for the petitioners that the the photographs of the present petitioners have been used while getting the loan sanctioned from the finance company. The principal accused persons who have prepared the documents by committing forgery are Chandrabhan, Anil Kumar and Keshav Kushwah and the present petitioners are neither beneficiaries nor any amount has been received by them. Therefore, it is prayed that the petitioners may be enlarged on bail.