RAMLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.118/2020 registered at Police Station Taleda District Bundi for the offence under Section(s) 452, 323 and 143 IPC.

(2.) It is contended by the learned counsel for the petitioners that they have falsely been implicated in this case. He submitted that even if the prosecution case is taken at its face value, the offence against the petitioners does not travel beyond the scope of Section 326 IPC. He submits that the petitioners are in custody for more than one month, charge sheet has already been filed, trial of the case will take time, they have no criminal antecedents except one case under Sections 323 and 341 IPC against the petitioner- Ramlal only lodged way back in the year 2016, similarly situated co-accused persons have already been extended the benefit of bail by a co-ordinate Bench of this Court vide order dated 07.07.2020 and prays for release of the petitioners on bail.

(3.) Learned Public Prosecutor has opposed the bail application. Taking into consideration the submissions advanced by learned counsel for the petitioners, nature of allegation against them, their length of custody, filing of the charge sheet, absence of criminal antecedents and release of co-accused persons on bail by a co-ordinate Bench of this Court; but, without expressing any opinion on the merits of the case, this Court deems it just and proper to enlarge the petitioners on bail.