S.K. RAKESH 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.127/2021, Police Station Sojat Road, District Pali, registered for the offences punishable under Ss. 420 and 406 of the Indian Penal Code.

(2.) It has been submitted by learned counsel for the petitioner that the petitioner has been falsely implicated in the matter as he was an employee of the complainant and when he refused to work further, the F.I.R. has been lodged with concocted facts hence, he prayed for release of the petitioner on bail.

(3.) Heard learned counsel for the petitioner as well as learned Public Prosecutor. Perused the material available on record.