MOHD. HUSAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the applicants.

(2.) In the instant case, the international gang has been unearthed by the Rajasthan Police in which number of persons are engaged in the State of Rajasthan under the leadership of one Vaman Narayan. Undoubtedly discretion is vested with this Court under Sec. 439 of the Code of Criminal Procedure to enlarge the applicants on bail, but I do not consider it to be a fit case for exercise of powers in favour of the applicants. Much more can be said with respect to the nefarious activities in which the applicants and other associates are said to be involved. But it is advisable to say no more as the case is still at the trial stage.

(3.) The bail applications filed by both the accused persons stand rejected. The trial Court is directed to expedite the trial.