VISHAL BHAGAT Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The petitioner herein through the medium of the instant application seeks bail in FIR No. 28/2019 (herein after for short the FIR) registered in Police Station, Crime Branch, Jammu for commission of offences u/s 420, 467, 468, 471, 170, 171, 120-B RPC.

(2.) The case set up by the petitioner in the instant application is that he has been falsely implicated in the FIR supra wherein after conclusion of investigation, a formal charge sheet came to be filed and is pending before the Court of Learned Additional Session Judge, Jammu (herein after for short the trial court). Charges are stated to have been framed by the said court and only one prosecution witness is stated to have been examined till the date of filing of the instant application.

(3.) Respondents in their objections filed in opposition to the application of the petitioner resist and controvert the contentions and grounds raised and urged by the petitioner in the application and seek dismissal of the application on the grounds that the petitioner is involved in the commission of serious, grave and reprehensible nature of offences as he has duped and lured the complainant and others of their hard earned money on the promise of providing jobs in the Indian Army.