JASWANT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 438 Cr.P.C. in connection with FIR No.53/2021 registered at Police Station Balesar, Jodhpur (Rural) for the offence(s) under Sec. 392 IPC.

(2.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in this case. Learned counsel for the petitioner also submits that petitioner had joined the investigation as per direction of this court. Nothing is to be recovered from the petitioner.

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