PRAVEEN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked by way of filing the applications under Sec. 439 Cr.P.C. at the instance of accused-petitioners. The requisite details of the matter are tabulated herein below: <FRM>JUDGEMENT_20_LAWS(RAJ)4_2024_1.html</FRM>

(2.) It is contended on behalf of the accused-petitioners that no case for the alleged offences is made out against them and their incarceration is not warranted. There are no factors at play in the case at hand that may work against grant of bail to the accused-petitioners and they have been made accused based on conjectures and surmises.

(3.) Contrary to the submissions of learned counsel for the petitioners, learned Public Prosecutor as opposes the bail applications and submits that the present case is not fit for enlargement of accused on bail.