PAURAV KALER Vs. STATE

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No. 292/2021 of Police Station Jai Narayan Vyas Colony, District Bikaner for the offence punishable under Ss. 420, 467, 468, 471, 120-B of IPC and Sec. 66-B of Information Technology (Amendment) Act, 2008. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Learned counsel for the petitioner submits that the offences are triable by magistrate and challan of the case has already been presented. Counsel further submits that the similar situated co-accused Ummeda Ram has already been granted bail by this Court and the case of the present petitioner is similar to the co-accused. The accused-petitioner is in judicial custody since 15/2/2022 and the trial of the case will take sufficient long time to be concluded.

(3.) Therefore, the benefit of bail should be granted to the accused-petitioner.