ANKUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of Cr. P. C. by shri S. S. Sunda Advocate on behalf of the petitioners pertaining to F. I. R. No. 441/09 of police Station Vidhayakpuri, Jaipur in the offence under Section 420 of IPC.

(2.) HEARD the learned counsel for the petitioner as also the learned Public Prosecutor for the State and perused the material on record.

(3.) LEARNED counsel for the petitioner has contended that the petitioners are alleged to have made forged recovery of Rs. 31,000/- from the customers. Learned counsel has further contended that the petitioners are prepared to deposit the amount with the SERCO company. Albeit, the petitioners tried to deposit the amount, but the company refused to accept the same. There is no other criminal case pending against the petitioners. Hence, the petitioners may be granted indulgence of bail.