PAWAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioners have been arrested in connection with FIR No. 61/2019 of Police Station City Kotwali, District Bhilwara for the offence punishable under Sec. 395 I.P.C. They have preferred these bail applications under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that charge-sheet has been filed and the petitioners are in custody since January 2019 and trial of the case will take time.