KSHATRIYA DHAN BAHADUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail applications have been filed by the petitioners under Sec. 439 Cr.P.C. seeking bail in connection with the FIR No.630/2022 registered at Police Station Mahamandir, District Jodhpur, for the offences punishable under Ss. 420, 406, 467, 468, 471, 120-B of IPC and under Ss. 66-C and 66-D of IT Act.

(2.) Learned counsel for the petitioners submitted that the offences alleged to have been committed by the petitioners are triable by Magistrate. Learned counsel for the petitioners submitted that no recovery is due from the present petitioners. Investigation is complete in the matter and challan has already been filed. Learned counsel for the petitioners further submitted that in view of the fact that no recovery is due from the present petitioners; the accused-petitioners are behind the bars; and the trial of the case will take sufficiently long time to conclude, therefore, the benefit of bail should be granted to the accused-petitioners.

(3.) Learned Public Prosecutor has vehemently opposed the bail applications.