BABU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Nawab Ali Khan Advocate on behalf of the applicants pertaining to F. I. R. No. 146/1993 of Police Station Kelwara, District baran in the offences under Sections 302, 307 and 34 of IPC.

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

(3.) LEARNED counsel for the petitioners has canvassed that they have been falsely implicated and after 16 years of the occurrence, they have been arrested in this case. Even in the chargesheet, the address of the petitioner had not been correctly recorded. The petitioners are innocent, as such, they may also be granted indulgence of bail.