JUDGEMENT
ABHAY CHATURVEDI, J. -
(1.) The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No. 232/2020 registered at Police Station Aravali Vihar, Alwar, for the offence under Section 379 and 414 I.P.C.
(2.) Heard learned Counsel for the petitioners through Video conferencing.
(3.) Counsel for the petitioners submit that accused-petitioners have been falsely implicated in this case. Counsel further submit that recovery of tractor was effected from co-accused persons namely, Sabir Khan and accused-petitioners have been implicated for the offence under Section 414 I.P.C. No other case is pending against the accused-petitioners. The accused-petitioners are in custody since 14.06.2020. The completion of trial will take time. Therefore, counsel prays for benefit of grant of bail to the accused-petitioners.;
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