SANDEEP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These applications for bail under Sec. 439 Cr.P.C. have been filed by the petitioners who have been arrested in connection with FIR No. 124/2022 registered at Police Station Bhirani, District Hanumangarh for offence under Ss. 386, 143 and 120-B of IPC and under Sec. 3/25 and 35 of the Arms Act.

(2.) Heard learned counsel for the petitioner as also the learned Public Prosecutor and perused the material available on record.

(3.) Learned counsel for the petitioners submits that the petitioners have falsely been implicated in the case and the alleged offences are triable by the Magistrate. It is further submitted that accused-petitioners are behind the bars since long and further investigation and trial will take sufficiently long time. It is also further submitted that the co-accused-Dinesh Sharma etc. have already been granted the benefit of bail by a co-ordinate Bench of this Court on 10/6/2022 and case of the present petitioners are on the same footing as of the co-accused, therefore, the benefit of bail may be granted to the accused petitioners.