SADDAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The applicants have filed these bail applications under Section 439 Cr.P.C in FIR No.484/2019 registered at Police Station Kekri District Ajmer for the offences under Sections 457 and 380 IPC.

(2.) Heard learned counsel for both the sides and perused the material made available on record.

(3.) Lerned counsel for the applicants submit that the applicants are quite innocent and they have been falsely implicated in the case. No recovery whatsoever has been affected at the instance of the applicants as they were already in custody in some other case. Challan has been presented without any basis. The applicants are behind the bars for last one year. Learned counsel further submits that in view of recent directions of the Hon'ble Supreme Court, during pandemic period, the bail applications deserve to be allowed.