VINAL MANGAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This 3rd bail application has been filed by the petitioner under Sec. 439 Cr.P.C. in connection with FIR No. 328/2019 Registered at Police Station Kotwali, Jaipur City (North) for the offence(s) under Ss. 420, 467, 468, 471, 476, 120-B IPC and Ss. , 17B(e), 18(a)(i), 18(a)(vi), 18(c), 18A, 27A, 27(b)(ii) and 27(c) of the Drugs and Cosmetic Act, 1940.

(2.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in this case. He is behind the bars for more than 1 year and 7 months. Learned counsel for the petitioner also submits that previously petitioner was enlarged on bail by the trial court. After that, M/s Torrent Pharmaceuticals Ltd. had filed the bail cancellation application before this Court and this Court had cancelled the bail granted to the petitioner by the trial court. After that, petitioner had challenged the said order before the Hon'ble Apex Court and Hon'ble Apex Court had dismissed the petition filed by the petitioner and gave liberty to file a fresh after change of the circumstances.

(3.) Learned counsel for the petitioner has placed reliance upon the following judgments : (1) Devi Lal v. State of Rajasthan in S.B. Criminal Misc. Bail No. 5075/2017 decided on 8/6/2017; (2) Harider Ali v. State of Rajasthan in S.B. Criminal Misc. Bail Application No. 17379/2021 decided on 27/9/2022; (3) Mohammed Abeer Khan v. State of Rajasthan in S.B. Criminal Misc. Bail Application No. 6276/2021 decided on 13/5/2021; (4) Dr. Jitesh Arora v. State of Rajasthan in S.B. Criminal Misc. Bail Application No. 12581/2021 decided on 8/9/2021; (5) Shiv Kumar v. State of Rajasthan in S.B. Criminal Misc. IInd Bail Application No. 1218/2016 decided on 5/2/2016; (6) Rafiq Khan v. State of Rajasthan in S.B. Criminal Misc. IInd Bail Application No. 1219/2016 decided on 5/2/2016; (7) Sandeep Tyagi v. State of Rajasthan in S.B. Criminal Misc. Bail Application No. 1532/2020 decided on 4/5/2020 and (8) Neena Gupta v. Ut of Ladakh in CRM (M) No. 01/2021 decided on 4/8/2022.