PRAHLAD ALIAS PRADEEP 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. R. Tantia Advocate on behalf of the applicants pertaining to F. I. R. No. 286/2009 at police station Cheepa Badod, District Baran, in the offences under Sections 143, 332, 353 and 452 of IPC as also Section 3 of SC/st (Prevention of Attrocities) Act.

(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 they have been falsely implicated and are in no way connected with the commission of the offences of the instant case. They are innocent. They have been in custody for quite a long time, hence, they may granted indulgence of bail.