NARESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R. No.128/2022, Police Station Sadulshahar, District Sri Ganganagar, registered for the offences punishable under Ss. 384, 120-B of the Indian Penal Code and under Sec. 66 of Information and Technology Act.

(2.) It has been submitted by learned counsel for the petitioner that the accused petitioner is not a named accused in the F.I.R. and has been falsely implicated in the matter just on an information given. Counsel further submitted that the offences, if any, have been committed by Dinesh. Hence, he prayed for release of the petitioner on bail.

(3.) Per contra, learned Public Prosecutor opposed the bail application.