LAXMINARAYAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No. 401/2020 registered at Police Station Sirmathura, District Dholpur for the offence under Section(s) 379 IPC and 30, 33, 41 and 42 of the Rajasthan Forest Act, 1953 (for short 'the Act of 1953') and later on for the offence under Section(s) 379 IPC and 30-C, 32, 33, 41 and 42 of the Act of 1953.

(2.) It is contended by the learned counsel for the petitioners that they have falsely been implicated this case. He submits that the petitioners are in custody since 22.10.2020, investigation as against them is complete, offences are triable by Magistrate, they have no criminal antecedents and prays for their release on bail.

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