LICHARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No.156/2022 of Police Station Phalodi, District Jodhpur, for the offence punishable under Ss. 406, 407, 411 and 120-B of IPC. They have preferred these bail applications under Sec. 439 Cr.P.C.

(2.) Learned counsels for the petitioners submit that offences are triable by the magistrate and challan of the case has already been presented and no investigation is pending. The accused-petitioners are behind the bar and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioners.

(3.) Learned Public Prosecutor opposed the bail applications. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioners under Sec. 439 Cr.P.C.