GAURAV BANSAL Vs. STATE

JUDGEMENT

(1.) BY way of this application filed under Section 439 Cr.P.C. the petitioner seeks grant of regular bail. Counsel appearing for the petitioner submits that the accused is a young boy of 24 years of age and is not a previous convict. Counsel further submits that without prejudice to the rights of the petitioner he has already deposited a sum of Rs. 1,20,000 by way of demand draft dated 27th June, 2008, which is lying in the possession of the concerned I.O. Counsel further stated that the petitioner volunteers to deposit the remaining amount of Rs. 1,02,000 within a period of one month with the concerned I.O

(2.) I have heard learned counsel for the petitioner and Mr. Pawan Sharma, APP for the State.