AJAY SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed by the petitioner under Section 439 CrPC seeking regular bail in FIR No. 113/2020 registered at Police Station, Bagru, Distt. Jaipur for the offence under Sections 457 , 380 , 511 & 427 IPC.

(2.) Learned counsel for the petitioner has submitted that the allegation against the petitioner is with regard to tampering with the ATM machine, whereas on the date of incident, he was plying a truck and while he reached at Bagru, he entered into ATM to get some cash, but his ATM card was stuck into machine. Thereafter he proceeded to Bombay and on the way to Bombay, he received a call from the police station concerned, as a result of which he returned back on 20.3.2020 and during investigation, he was arrested. He is a young boy of 19 years of age. He is in custody since long and the conclusion of trial is likely to take long time. He is not required for any interrogation or recovery purposes. He has no criminal antecedent to his discredit, hence he may be enlarged on bail.

(3.) Learned PP appearing for the State has opposed the same.