MANISH KAKKAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present third bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 84/2019 Registered at Police Station Shyam Nagar, Jaipur for the offence(s) under Sections 420, 406 of I.P.C.

(2.) Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that co-accused-Narendrapal Kakkad has already been released on bail by the coordinate Bench of this Court vide order dated 08.12.2020 passed in S.B. Criminal Misc. 3 rd Bail Application No.5495/2020 and his case is similar to that of co-accused-Narendrapal Kakkad and the petitioner is behind the bars since 19.07.2019. Counsel further submits that the complainant has initiated proceedings under Section 138 of the Negotiable Instruments Act against the accused-petitioner.

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