Dinesh Maheshwari, J. - (1.) The petitioners are accused of offences under Sections 447, 376(2) and 120-13 I.P.C. and seek bail under Section 439 Cr.P.C.
(2.) It is submitted that the entire accusation as levelled against the petitioners is the false one and this false case has been foisted upon the petitioners only for the reason that Smt. Ratni, wife of the petitioner No. 1 lodged a report for the offence under Section 376 I.P.C. against the husband of the complainant wherein after investigation, challan has been filed.
(3.) Having examined the material placed on record including the papers related with the present case in F.I.R. No. 93/2009 and those related with F.I.R. No. 78/2009 and having regard to the overall circumstances, it appears just and proper to enlarge the petitioners on bail.;