DEVENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked by way of filing instant bail applications under Sec. 439 CrPC at the instance of accused-petitioners. The requisite details of the matter are tabulated herein below:

(2.) Learned counsel for the petitioners submit that they have falsely been implicated in this case only on the basis of the statements of the co-accused. They further submit that the petitioners were neither named in the FIR nor any recovery has been affected at their instance. It is further prayed 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 an accused based on conjectures and surmises. Thus, It is prayed that the accused-petitioners may be enlarged on bail.

(3.) Learned Public Prosecutor as well as counsel for the complainant have opposed the submissions advanced at the Bar.