RAHUL Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-6-112
HIGH COURT OF RAJASTHAN
Decided on June 03,2020

RAHUL Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

- (1.) These bail applications have been filed under Section 439 CrPC in connection with FIR No.361/2019 registered at Police Station Chiksana, District Bharatpur for the offences under Section 420 , 406 , 120B , 328 and 380 IPC.
(2.) Counsel for the petitioners submits that the allegations levelled against the petitioners and other co-accused, who have been released on bail, are identical in nature. The recoveries made against the petitioners are of Rs.2,00,000/- and Rs.5,00,000/- respectively. Charge sheet has already been filed and trial is likely to take time.
(3.) Learned PP opposes the bail application.;


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