GOPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the case file as well as material available on record.

(2.) The present bail applications have been filed under Sec. 439 Cr.P.C. The petitioners have been arrested in connection with F.I.R. No.573/2021, registered at Police Station Kotwali, District Nagaur for the offences under Ss. 457, 380, 411, 120-B IPC against Gopal S/o Bodhuram and offence under Ss. 457 and 380 IPC against Rudhmal @ Kajodmal S/o Shri Ramuram.

(3.) Learned counsel for the petitioners submits that the offences alleged to have been committed by the petitioners are triable by Magistrate. The petitioners are innocent persons and have falsely been implicated in the criminal case. The accused-petitioners are in judicial custody and trial of the case will take sufficiently long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioners.