HARDAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.211/2019 registered at Police Station Narayanpur, District Alwar for the offence(s) under Section(s) 420 and 406 of I.P.C. and later on for offences under Sections 419, 420, 464, 465, 466, 467, 468, 469, 470, 471, 472, 473, 474, 475, 476 and 120-B of IPC.

(2.) It is contended by learned counsel for the petitioner that he is not beneficiary of the Patta alleged to be forged. He submits that similarly situated co-accused Ramveer Singh @ Bablu has been granted benefit of bail by this Court. He submits that the petitioner is in custody since 05.04.2021, investigation as against him is complete, offences are triable by Magistrate, he has no criminal antecedents, and prayed for his release on bail.

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