RAHUL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In S.B. Criminal Miscellaneous Bail Application No. 14116/2021 and S.B. Criminal Miscellaneous Bail Application No. 14118/2021 The above bail applications shall stand decided by this common order as they arise out of the same FIR.

(2.) 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.123/2021, Police Station Sadar, District Banswara, registered for the offences under Sec. 395 and 120-B of IPC.

(3.) Heard and considered the arguments advanced by learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.