ISHWAR CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No.53/2021, Police Station Pratap Nagar, District Jaipur, for the offences punishable under Sections 420, 406, 467, 468, 471 and 120-B of the Indian Penal Code (rejection order dated 27.05.2021 has been passed for the offences punishable under Sections 420 and 406 of the I.P.C.).

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor, present-in-person. Perused the material available on record.

(3.) Learned counsel for the petitioner stated that offences are triable by the Magistrate; that in similar nature case, benefit of bail has been granted to the accused by this Court; charge-sheet has been filed and the trial will take long time. With these submis- sions, learned counsel for the petitioner prayed that benefit of bail may be granted to the accused-petitioner.