KANAHAIYA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail applications have been filed under Sec. 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with F.I.R. No.107/2020, Police Station Bhadsauda, District Chittorgarh, registered for the offences punishable under Ss. 395, 394, 398 and 458/34 of the Indian Penal Code.

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

(3.) Learned counsel for the petitioners stated that petitioners have falsely been implicated in this case; charge-sheet has been filed; petitioners are behind the bars since 4/3/2021; benefit of bail has been granted to co-accused persons, Kanhaiya Lal @ Kanha and Akash @ Kamaldweep; as per rejection order itself, no other case has been registered against the petitioner, Krishnpal Singh @ Abhishek Singh; and trial will take time. With these submissions, learned counsel for the petitioners prayed that the benefit of bail may also be granted to the petitioners.