NIRMAL SINGH BHANGU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked by way of filing applications under Sec. 439 Cr.P.C. at the instance of accused- petitioners. The requisite details of the matter are tabulated herein below:- S.No. Particulars of the Case

(2.) It is contended on behalf of the accused-petitioners that the offences alleged are triable by a Court of Magistrate. 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. Learned Counsel for the petitioners further submits that the co- accused Subrato Bhattacharya and Gurmeet Singh have already been enlarged on bail by this Court vide order dtd. 20/4/2022. He further submits that case of the petitioners is not distinguishable with that of the case of the co-accused Subrato Bhattacharya who has already been enlarged on bail.

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