BASANT KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No.65/2023 dtd. 22/3/2023, registered at Police Station Bhagat Ki Kothi, District Jodhpur, for the offences under Ss. 457 and 380 of IPC.

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in this case and the allegation against the petitioner is in regard to the theft of jewellery items from the complainant. He further submits that offences alleged against the petitioner are triable by Magistrate; he is behind the bars since 31/3/2023, and therefore, the petitioner may be enlarged on bail.

(3.) Per contra, learned GA-cum-AAG as well as learned counsel for the complainant have opposed the bail application.