VIKASH RAJPUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail applications have been filed under Sec. 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody in connection with F.I.R. No.226/2021 registered at Police Station Pushkar, District Ajmer for the offence(s) punishable under Section(s) 419, 420, 120-B of IPC and Ss. 66 (C) and 66 (D) of I.T. (Amended) Act, 2000 .

(2.) Learned counsel for the petitioner submits that similarly situated co-accused-Sushri Swati Silaswai and Saurabh Sharma have been granted bail by this this Court vide order dtd. 10/11/2021 in S.B. Criminal Misc. Bail Application No.17489/2021, (2) Ravi Kumar S/o Shri Ramji Choudhary and the case of the petitioners is not distinguishable to that of co-accused. The offences are exclusively triable by the court of First Class Magistrate and investigation is going on, trial would likely to take time to culminate.

(3.) Having regard to the facts and circumstances of this case and more particularly the fact that the offences are exclusively triable by the court of First Class Magistrate; without expressing any opinion on the merits/demerits of the case, this Court is of the opinion that the bail applications filed by the petitioners deserve to be accepted.