MOHD SALEEM BALIM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Shri Prem Krishna Sharma, Advocate on behalf of the petitioner Mohd. Saleem Balim pertaining to FIR No. R.C. JDH 2010 S 0010/2010 Police Station CBI, SPE, JDH, registered in the offences under Sections 489-B and 489-C of IPC.

(2.) Heard the learned counsel for the petitioner as also the learned Public Prosecutor for the State and perused the material on record.

(3.) Learned counsel for the petitioner canvassed that the petitioner has been in custody since 7th August, 2010. The case is pending trial which is likely to take time. The petitioner has been falsely implicated and he is in no way connected with the alleged offences of the instant case. Hence, the petitioner deserves to be granted indulgence of bail.