GURJANT SINGH 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.246/2021 registered at Police Station Sadar, Ganganagar, registered for the offences punishable under Sections 420, 467, 468, 471 and 120-B of IPC.

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

(3.) Learned counsel appearing for the petitioners stated that offences are triable by the Magistrate; petitioners worked at oil mill of the complainant; no recovery or investigation is pending against the petitioners; due to dispute of entries of truck coming in oil mill campus, there was little dispute and petitioners have wrongly been implicated in this case. With these submissions, learned counsel for the petitioners prayed that benefit of bail may be granted to the petitioners.