MADHUDAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Court perused the material available on record.

(2.) The petitioner has been arrested in connection with FIR No.177/2020 of Police Station Shergarh, District Jodhpur for the offences punishable under Ss. 420, 467, 468, 471 and 120-B of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner under Sec. 439 Cr.P.C.