NAVI KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. Hanish Khan Advocate on behalf of the applicants pertaining to F.I.R. No. 160/2002 registered at police station Nagar, Bharatpur in the offence under Section 5/8 of Rajasthan Bovine Act, 1995.

(2.) Heard the learned counsel for the petitioners, learned Public Prosecutor appearing for the State and perused the relevant material available on record.

(3.) Learned counsel for the petitioners has canvassed that their bail bonds were forfeited on account of their non-appearance in the court. Learned court below has dismissed the bail petition on the ground that they remained absconding for about 4 to 5 years. Learned counsel submits that one last opportunity may be given to them to defend their case independently while remaining on bail.