DALURAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Shri Nitin Jain, Advocate on behalf of the petitioners pertaining to f. I. R. No. 174/2009 of police station Civil lines, Ajmer in the offences under Sections 143, 147, 148, 323, 327, 343, 365 and 395 of ipc.

(2.) HEARD the learned counsel for the petitioners as also the learned Public prosecutor for the State and perused the material on record.

(3.) THE petitioners associated with three more accused persons are alleged to have forcibly abducted the complainant jagdish and Shripal, dragged into a vehicle, beaten them with legs and fists and extorted 2950/- rupees from them. It is also alleged that both the complainants were tide tight in a factory and were forced to sign a blank cheque bearing an amount of Rs. Two lakh fifty thousand. 3. Learned counsel for the petitioners has canvassed that the police, after investigation, has found that the offence under Section 395 IPC was not made out. Both the complainant and the accused party are inimical to each other. Both the parties have lodged six FIRs against each other in police station. In fact, there has been a dispute between both the parties with regard to some money transaction and with a view to led the other party down, the complainants have lodged a false report against them. Hence, the petitioners may be granted indulgence of bail.