RAJESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 192/2019 registered at Police Station Basedi, District Dholpur for the offence under Section(s) 457 and 380 of IPC.

(2.) It is contended by learned counsel for the petitioners that they have falsely been implicated in this case. With regard to criminal antecedents of the petitioners, he submitted that there are 3 other criminal cases registered against each of the petitioners of similar nature; but, they have falsely been implicated in those cases after their arrest in present case and they have been bailed out in all other 3 cases. He submitted that the petitioners are in custody for last about 7 months, charge- sheet has been filed, trial of the case will take time, offences are triable by Magistrate, similarly situated co-accused Veero@ Virendra has been extended benefit of bail by a co-ordinate Bench of this Court and prayed for their release on bail.

(3.) Learned Public Prosecutor opposing the bail application submitted, on the basis of status report dated 3.1.2021 furnished by SHO, Police Station Basedi, District Dholpur, that there is only one more criminal case pending against the accused-Narsi bearing No.40/2013; whereas, accused-person Rajesh@ Raju and co- accused Veero@ Virendra has no criminal antecedents.