PRATAP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. Ajay Singh Advocate on behalf of the applicants pertaining to F.I.R. No. 66/2009 at police station Mishroli District Jhalawar, in the offences under Sections 420 and 120-B of IPC.

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