KAMLESH CHAUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this bail application under Section 439 of Cr.P.C.

(2.) F.I.R. No.24/2018 was registered at Police Station SOG, Rajasthan, Jaipur for offence under Sections 406, 409, 420, 467, 468, 471, 477-A, 201, 120-B and Section 5 of Prize Chits Money Circulation Scheme (Banning Act), 1978 and Section 65 of the IT Act.

(3.) It is contended by counsel for the petitioner that in the present case, petitioner was arrested on 25.05.2019 and an incomplete charge-sheet was filed on 22.07.2019. The time provided for concluding the investigation is 90 days which expired on 24.08.2019. It is contended that cognizance was taken by the Court on the incomplete charge-sheet on 22.07.2019 which was challenged by the petitioner before the revisional Court. Revisional Court vide Order dated 16.01.2020 has set aside the order of taking of cognizance and has remanded the case.