GANPATRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail applications have been filed under Sec. 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with F.I.R. No. 92/2019, Police Station Soorsagar, District Jodhpur, for the offences under Ss. 405, 407, 408, 413, 414, 415, 418, 420 and 120B IPC.

(2.) Learned counsel for the petitioners submits that the petitioners have been falsely implicated in the present case. The offences are alleged to be triable by the Court of Magistrate. The petitioners are in custody since last one month.

(3.) Learned Public Prosecutor has opposed the bail application.