LALIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail has been filed by the applicants under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') in connection with FIR No.227/2023, registered at Police Station Talwara, District Hanumangarh for the offences under Ss. 394, 323 and 34 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC').

(2.) Learned counsel for the applicants argued that the offences alleged against the applicants are triable by Magistrate and charge-sheet has been filed.

(3.) While maintaining that neither any investigation nor any recovery remains to be made, learned counsel brought to the notice of the Court, a further fact that applicants' mother has passed away on 12/2/2024 and they are required to discharge last rites.