PAWAN JAIN 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 FIRNo.638/2012 registered at Police Station J.D.A., District Jaipur City for the offence(s) under Section(s) 420, 406, 467, 468 and 471 I.P.C. and later on for the offence under Sections 420, 406, 467,468, 471 and 120-B I.P.C.

(2.) Learned counsel for the petitioner submitted that thepetitioner is not named in the FIR nor, it contains any allegation against him. He submits that the petitioner is aged about 65 years and is in custody for last about two months. He, therefore, prayed for release of the petitioner on bail.

(3.) Learned Public Prosecutor opposing the bail applicationsubmitted that there are grave and serious allegation against the petitioner of duping not only the complainant but other personsalso. He submitted that the investigation is still pending and the petitioner has criminal antecedents also, therefore, the petitioner does not deserve indulgence of bail.