AMIT SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed under Section 439 Cr.P.C. in connection with FIR No.178/2020 registered at Police Station Malviya Nagar, District Jaipur for the offences under sections 379, 356, 392,411 and 34 of IPC.

(2.) Learned counsel for the petitioner submits that name of the petitioner does not find place in FIR and allegation against the petitioner is for offence under Section 411 IPC. Petitioner is behind the bars since 17.03.2021 and charge-sheet has already been filed and the conclusion of the trial will take time, hence, the petitioner may be released on bail.

(3.) Learned Public Prosecutor has opposed the bail application. Considering the submissions made by learned counsel for the petitioner and taking into consideration overall facts and circumstances of the case but without expressing any opinion on the merits/demerits of the case, this court deems it just and proper to enlarge the petitioner on bail.