B.K. NIRWAIR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed under Section 438 CrPC. in connection with FIR No.156/2019 registered at Police Station Civil Lines, Ajmer for the offences under Section 420 , 406 and 120B IPC whereupon the investigation was commenced. Apprehending their arrest, the petitioners moved the bail application before the court below, which was dismissed. Hence, this bail application has been filed.

(2.) Heard learned counsel for the petitioners and learned Public Prosecutor and perused the material made available on record.

(3.) Taking into consideration the age of the petitioners who are 81 and 80 years, without expressing any opinion on the merits and demerits of the case, I deem it just and proper to grant anticipatory bail to the petitioners subject to condition that the petitioners shall participate in the investigation.