ARJUN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.09/2023 of Police Station Sayala, District Jalore for the offence punishable under Ss. 420, 406 & 120B IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Mr. Pookh Raj Samariya, brother-in-law of the petitioner submits that the petitioner has falsely been implicated in the present case and the offences are triable by Magistrate. It is also submitted that the co-accused Jagdish Jadav has already been enlarged on bail by this Court vide order dtd. 16/2/2023. The accused-petitioner is behind bars and the trial of the case will take time. Therefore, it is prayed that the accused-petitioner may be enlarged on bail.

(3.) Learned Public Prosecutor has vehemently opposed the bail application.