VENI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed by the petitioner under Sec. 439 Cr.P.C against the order impugned passed by learned court below in connection with FIR No.38/2023 registered at Police Station Kunwariya, District Rajsamand, for the offences under Ss. 420, 384, 467, 468, 471 and 120-B of IPC.

(2.) Learned counsel for the petitioner submitted that the petitioner has falsely been implicated in this case. It is further submitted that offences are triable by the First Class Magistrate. It is also submitted that co-accused viz. Rajesh Khateek, Kishan Lal, Laluram Bheel, Naveen Gorva, Raju Lal and Dilip Kharol have already been enlarged on bail by this Court vide orders dtd. 21/4/2023 and 26/4/2023 respectively. The accused-petitioner is in judicial custody since long and the trial of the case will take long time. Therefore, it is prayed that the accused-petitioner may be enlarged on bail.

(3.) Per contra, learned Public Prosecutor has opposed the bail application.