LOKESH MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.96/2020 registered at Police Station Kekri District Ajmer for the offence(s) under Section(s) 392 of IPC.

(2.) It is contended by learned counsel for the petitioner that the petitioner has falsely been implicated in this case wherein the FIR has been lodged with an inordinate delay of about three months. With regard to his criminal antecedents, learned counsel for the petitioner contended that after his arrest in the present FIR, he has falsely been implicated in three other cases. He submitted that the petitioner has already been extended benefit of bail in other criminal cases registered against him. Learned counsel submitted that the petitioner is in custody since 08.08.2020, charge-sheet has been filed, the offence is triable by Magistrate, similarly situated co-accused person Dilkhush has been extended benefit of bail by this Court and prays for his release on bail.

(3.) Learned Public Prosecutor has opposed the bail application.