HARDEEP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Defects as pointed out by Registry are waived.

(2.) This Criminal Misc. Bail Application has been brought under Section 438 of Cr.P.C. seeking anticipatory bail in connection with F.I.R. No. 379/2018 registered with Police Station Chandwaji, District Jaipur (Rural) for the offence(s) under under Sections 420, 406, 467, 468, 471 and 120B of I.P.C.

(3.) Learned counsel for the petitioner that FIR is of the year 2018 and petitioner's name does not appear in the FIR. It has been further submitted that similarly situated co-accused Jaspreet Singh, Manohar Lal, Surendar Kumar and Pradeep Kumar have been granted benefit of bail under'Section 438'Cr.P.C. Petitioner's matter is not different from them.