PARMESHWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.104/2020, Police Station Motagaon, District Banswara for the offence punishable under Ss. 420, 467, 468 and 120-B of IPC. Learned counsel for the petitioners submits that the offence alleged to have been committed by the petitioners is triable by Magistrate. The petitioners are in the judicial custody and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioners.

(2.) Learned Public Prosecutor and learned counsel appearing on behalf of the complainant vehemently opposed the bail application. I have considered the arguments advanced before me and gone through the material available on record.

(3.) Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to release the petitioners on bail. Accordingly, the bail application under Sec. 439 Cr.P.C. is allowed and it is ordered that the accused-petitioners '