GAJESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 438 Cr.P.C. in connection with FIR No.64/2019 registered at Police Station Malsisar, District Jhunjhunu for the offence(s) under Sections 379, 420, 467, 468, 471, 120-B IPC.

(2.) It has been submitted on behalf of learned counsel for the petitioner that petitioner is not named in the FIR. Offence is triable by the Magistrate Court, main allegation in this case is against the co-accused Vikas Gauttam and Pashupati Nath, who have been released on bail under Section 439 of Cr.P.C. Co- accused Pashupati Nath and Vikas Gauttam were identified in the Identification Parade during the investigation and handwriting examination has also been made regarding Pashupati Nath. There is no such allegations against the present petitioner. Challan has already been presented in the Court. Conclusion of the trial may take time. Similarly situated co-accused Ajay Kumar has been granted benefit of pre-arrest bail on 27.02.2020 by the Co- ordinate Bench of this Court and present petitioner case is not different from him.

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