MANISH KUMAR PRASAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No.239/2019, Police Station Udaimandir, Jodhpur City East for the offences under Sections 420 and 406 of IPC.

(2.) Heard learned counsels for the parties. Perused the material available on record.

(3.) It is submitted by learned counsel for the petitioner that the charge-sheet in the case has been filed. He further submits that the petitioner undertakes that an amount of Rs.1,20,000/- (Rupees: One Lac Twenty Thousand Only) will be paid to the complainant within a period of eight weeks from the date of release from the Jail. He also submits that if the amount due to the complainant is not repaid within the stipulated period then the order passed for releasing him on bail shall come to an end. Therefore, it is prayed that the petitioner may be enlarged on bail.