SANJAY SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the material available on record.

(2.) The petitioners have been arrested in FIR No. 134/2019 of Police Station Boranada, District Jodhpur for the offences punishable under Ss. 366, 380, 120-B IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned counsel for the petitioners has submitted that the petitioners have falsely been implicated in this case. It is argued that the allegation against the petitioners is to the effect that they facilitated abduction of niece of the complainant, who eloped with co-accused Deepak Choudhary. It is submitted that there is no role of the petitioners in abducting the niece of the complainant and, therefore, they may be enlarged on bail.