NARESH 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. 41/2019 of Police Station Mangrop, District Bhilwara, for the offences punishable under Ss. 395, 342, 457, 411 and 120B of IPC. They have preferred these two bail applications under Sec. 439 Cr.P.C.

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