BRIJ KUMAR WADHWANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.376/2023, registered at Police Station Udaimandir, District Jodhpur City (East), for offences under Ss. 420 and 406 IPC.

(2.) Heard learned counsel for the petitioner, learned Public Prosecutor and learned counsel for the complainant. Perused the material available on record.

(3.) Learned counsel for the petitioner submitted that an amount of Rs.2,50,000.00 allegedly defrauded by the petitioner has been returned to the complainant. Learned counsel submitted that the offences alleged to have been committed by the petitioner are triable by Magistrate. Learned counsel further submitted that the challan of the case has already been filed; the petitioner is in judicial custody since 26/7/2023 and the trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioner.