NIRMAL BHARTIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This IInd Bail Application has been filed by the applicant under Sec. 439 of the Cr.P.C. in connection with FIR No. 356/2021, Police Station Sujangarh, District Churu, for the offences under Ss. 420, 467, 468, 471 and 120-B of the Indian Penal Code.

(2.) Learned counsel for the applicant submitted that after filing supplementary charge-sheet, the other co-accused, including Sunil Chanwariya, who was the beneficiary of the purported forged documents has been enlarged on bail by a co-ordinate Bench of this Court and the applicant is behind bars for a period of more than six months for the offences alleged.

(3.) Learned counsel submitted that the offences alleged are triable by Magistrate and trial is likely to take sufficient time, hence, the applicant be enlarged on bail.