KALA RAM Vs. STATE

JUDGEMENT

(1.) This application under Sec. 438 Cr.P.C. is for grant of bail to the petitioner in the event of arrest in FIR No. 240/2021 dtd. 7/7/2021, registered in Police Station D.B.G. Road for offences punishable under Ss. 392/34 IPC.

(2.) Shorn of details, the facts, leading to the instant bail application, are as under:

(3.) The petitioner, thereafter, filed the instant bail application under Sec. 438 Cr.P.C before this Court for grant of bail to the petitioner in the event of arrest. Learned counsel appearing for the petitioner raised the following contentions: