JAGVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application under Sec. 439 Cr.P.C. has been filed on behalf of the petitioner for the alleged offence punishable under Sec. 379, IPC in connection with FIR No.65/2022 registered at Police Station Jamsar, District Bikaner.

(2.) Heard counsel appearing for the petitioner and Public Prosecutor. Perused the material available on record.

(3.) Counsel appearing for the petitioner submits that the incident is alleged to be of 26/3/2022 whereas the FIR has been lodged on 23/4/2022 which is highly delayed and without any reasonable cause. Counsel further submits that the FIR specifically clarifies that although the incident of theft was in the knowledge of guards as well as authorities of the company, but the same was not reported for more than a period of one month. Moreover even he is not a named accused in the FIR.