KAMLESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No. 84/2021, Police Station Shakkargarh, District Bhilwara, registered for the offences under Ss. 406 and 420 of the Indian Penal Code.

(2.) Heard and considered the arguments advanced by learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner stated that offences are triable by the Magistrate; petitioner is behind the bars since 19/7/2021. He further prayed that the petitioner may be granted conditional bail and for the purpose, the petitioner is ready to deposit the full amount towards complainant within a period of one month and in case, if he fails to do so, the prosecution shall be free to file application for cancellation of bail. With these submissions, learned counsel for the petitioner prayed that benefit of bail may be granted to the accused-petitioner.