JAYESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has 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. 64/2022 registered at Police Station Shivpura District Pali for the offences punishable under Ss. 457, 380, 436/34 and 120-B IPC.

(2.) Learned counsel for the petitioners submits that the accused-petitioners have been falsely implicated in the matter and no specific allegation is levelled against them in the FIR. Learned counsel further submits that ingredients of the FIR does not constitute any offence against the petitioners.

(3.) Heard learned counsel appearing for the petitioners and learned AAG. Perused the material available on record.