JAI PRAKASH Vs. STATE

JUDGEMENT

(1.) The applicant, vide this application seeks the grant of bail in relation to FIR No. 458/2016, P.S. North Rohini, registered under Ss. 420/467/468/471/120B/34 of the Indian Penal Code, 1860, submitting to the effect that he has been falsely implicated in this case, and that the charge sheet in the matter has already been filed and no useful purpose would be served by his further incarceration.

(2.) Notice of the application was issued to the State.

(3.) The applicant in the instant case is on interim bail in terms of order dtd. 26/5/2020 in BAIL APPLN. 2448/2019.