MADAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two bail applications under section 439 Cr.RC. have been filed on behalf of petitioners Madan Lal and Kamal Kishore against whom investigation is pending for the offences under sections 409, 420 and 120-B, Penal Code in FIR No. 130/2002 at RS. Rainwal, District Jaipur.

(2.) I have heard at length the learned counsel for the petitioners and the learned RP. on behalf of the State and have also perused the case diary thoroughly.

(3.) The alleged acts on the part of the petitioners appear to be quite grave and the investigating agency appears to have adverted to the aspect of forgery which is also prima facie disclosed from the investigation made so far for reasons best known to it, but as has been urged that the alleged offences so far found prima facie made out, are triable by a Magistrate (First Class) and the investigation & trial is also like to take quite some time and petitioner Madan Lal is said to have been placed under suspension. Thus, looking to all the facts and circumstances of the case as also keeping in view the allegedly defalcated amount, I deem it just and proper to grant the indulgence of bail to the petitioners.