SANJAY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These applications for bail have been filed by the applicants under Sec. 439 of the Cr.P.C. in connection with FIR No.420/2023, registered at Police Station Bichiwara, District Dungarpur for the offences under Sec. 171, 419, 116, 119, 395, 201, 143 and 120-B of the Indian Penal Code.

(2.) Mr. Manoj Kumar Pareek and Mr. Deora, learned counsel for the applicants submitted that the basic allegation leveled against the present applicants are that they have recced the vehichle and the persons who were bringing gold from Ahmedabad Airport to Dungarpur.

(3.) While maintaining that the accusation levelled against the applicants are unsustainable, learned counsel argued that even if the same is taken to be correct then also the allegation against them is that they gave information about the movement of the car.