JAGDISH ALIAS KARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. J. S. Chauhan Advocate on behalf of the applicants pertaining to F. I. R. No. 06/2008 at police station Kelwara, District baran, in the offences under Sections 457 and 380 of IPC.

(2.) HEARD the learned counsel for the petitioners and learned Public Prosecutor appearing for the State and perused the material on record.

(3.) LEARNED counsel for the petitioners has canvassed that nowt has been recovered from their possession or at their instance. Petitioners have been made accused in this case merely on the ground that they furnished an information to the police with regard to the place from where they committed theft. On the basis of this information, police prepared a site plan of the place of occurrence. The petitioners have been falsely implicated and are in no way connected with the commission of theft of the instant case, as such, they may be granted indulgence of bail.