GORDHAN RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No. 250/2019, Police Station Udaimandir, District Jodhpur for the offence under Sec. 379 of the I.P.C.

(2.) Heard learned counsel for the parties. Perused the material available on record.

(3.) Learned counsel for the petitioner submits that the offence alleged in the present case is triable by the Magistrate. He further submits that the petitioner is being picked-up by the Police time and again by involving him in a totally false and fabricated case. Learned counsel submits that the charge-sheet in the case has been filed. He further submits that since the petitioner is being falsely implicated in all these cases by the Police, therefore, he may be enlarged on bail.