RAGHUVEER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BOTH the aforesaid bail petitions filed on behalf of petitioners namely Raghuveer and raju @ Rajendra arise out of and pertain to one fir No. 239/09 of police station Nagar, District bharatpur registered in the offences under sections 420 of IPC is being disposed of by this common order.

(2.) HEARD the learned counsel for the petitioners as also the learned Public prosecutor for the State and perused the material 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. The petitioners have been in custody for quite a long time, as such, they may be granted indulgence of bail.