BHANWAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail petition filed under section 439 of Cr. P. C. by mr. Sunil Tyagi Advocate on behalf of the applicants pertaining to FIR No. 438/2009 of police Station Lalsoth, District Dausa in the offences under sections 143, 452, 323 and 379 of IPC.

(2.) HEARD the learned counsel for the petitioners as also the learned Public prosecutor 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 are in no way connected with the commission of the offence of the instant case. They are innocent persons. They have been in custody for quite a long time, hence, they may be granted indulgence of bail.