SALIM AHAMED Vs. STATE

JUDGEMENT

(1.) Present bail application has been filed under Sec. 439 Crimial P.C. for grant of regular bail to the petitioner in a case arising out of FIR No.98/2012, registered at Police Station, Ananatpur, Kota, for offences punishable under Sections 406 and 420 IPC.

(2.) The learned counsel appearing on behalf of the petitioner has submitted that as per investigation the petitioner was an accessory to commission of offence. It is submitted by the learned counsel that it has surfaced in the interrogation of the co-accused that the petitioner was extending help to the co-accused by bringing persons/ customers whose amount was taken by the main accused on the promise to double the amount.

(3.) Counsel appearing for the petitioner has further submitted that the accused who are beneficiary and had received amount, namely Ramdas, Akaram @ Kamal, Irshad Ali @ Arshad Ali @ Ramesh Janid and Sudhir Shrivastava have already been released on bail by the various Co-ordinate Benches of this Court.