SIRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.05/2017 registered at Police Station Ramganjmandi, District Kota for the offence(s) under Sections 420, 409 of IPC and charge sheet filed under Section 420, 409, 467, 468, 201 and 120B of IPC.

(2.) Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that allegation against the petitioner is that main accused Giriraj Verma has deposited an amount of Rs.4,29,908 in the bank account of the petitioner. Counsel further submits that petitioner has handed over the said amount to the main accused Giriraj Verma. Counsel further submits that co-accused Shahin s/o Siraj Bhai and Gaffar s/o Sh. Shabbir have already been released on bail by the Co- ordinate Bench of this Court in S.B. Criminal Misc. Bail Application No.12643/2019 vide order dated 24.09.2019. Counsel further submits that challan has already presented in the Court and conclusion of trial may take long time and due to COVID-19, trial is not proceeding.

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