DHEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This bail application has been filed under Sec. 438 Cr.RC.

(2.) Learned counsel for the petitioner has contended that accused petitioner is a Bank Manager and he put his signature on the application form in the capacity of Bank Manager. Nothing is to be recovered from him. He is a young fellow and it is the first offence of his life. The alleged offence is triable by First Class Magistrate, hence he should be released on bail.

(3.) In view of above, without expressing any opinion on the merits and demerits of the case, I deem it just and proper to grant anticipatory bail to the petitioner.