VAIBHAV KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail applications have been filed by the applicants under Sec. 439 Cr.P.C./483 BNSS. The applicants have been arrested in connection with FIR No. 223/2024 registered at Police Station Sojat City, District Pali for the offence(s) under Ss. 341, 323, 395, 427 of IPC and 3/25 of Arms Act.

(2.) Learned Counsel for the accused-applicants submits that the applicants have been falsely implicated in the case. Challan has already been presented. Co- accused-Ankit Singh has already been enlarged on bail by this Court vide order dtd. 30/8/2024 in S.B. Criminal Miscellaneous Bail Application No. 10836/2024. The applicant are behind the bars. The trial may take long time to conclude. Thus, learned Counsel submitted that the applicants may be enlarged on bail.

(3.) Per contra, learned Public Prosecutor vehemently opposed the bail application.