NARENDRA KUMAR GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This instant bail application has been filed under Sec. 483 of BNSS., on behalf of the petitioners, who have been arrested in connection with FIR No.291/2024 registered at Police Station NEB, District Alwar (Raj.) for the offences punishable under Ss. 115(2), 126(2) and 189(2) of BNS. Investigation is being conducted for the offences punishable under Ss. 115(2), 126(2), 117(1), 191(2), 191(3), 190 and 109 of BNS.

(2.) It is contended by learned counsel for the petitioners that the accused-petitioners have falsely been implicated in this case. Learned counsel submit that dispute has been resolved between the parties amicably. Petitioners are in custody since 12/12/2024 and there are no criminal antecedents against them. Trial of the case will take considerable time. Further custody of the petitioners would not serve any fruitful purpose.

(3.) Learned Public Prosecutor opposes the submissions made by learned counsel for the petitioners, however, learned counsel for complainant does not dispute the factum of compromise and he has no objection, if this bail application is allowed.