K.K.ACHARYA, J. - (1.) LEARNED Counsel for the petitioner states that previously first bail application was filed before Jaipur Bench, Jaipur whereby the bail application was disposed of with the direction that jurisdiction lies with the Principal Bench at Jodhpur and it was returned to this Court.
(2.) HEARD learned Counsel for the petitioners as well as learned Public Prosecutor for the State. Learned Counsel for the petitioners states that present accused -petitioners were arrested under Sections 3, 4, 5 and 6 of the Sati Prevention Act, 1987. He states that investigation has already been done and accused -petitioners are in custody. He also states that they have not committed any offence and attempted to commit any offence or abetted to commit any offence under the Act. He further states that accused -petitioner will not misuse the bail, therefore, bail may be granted.
(3.) LEARNED Public Prosecutor opposed this bail application and states that looking to the gravity of offence, bail may not be granted.;