MANOHAR BHARTI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal bail application has been filed under Sec. 439 Crimial P.C. on behalf of the petitioner. The petitioner has been arrested in connection with the allegations levelled in the FIR No. 48/2014 registered at Police Station, Chopasni Housing Board, District Jodhpur for the offences punishable under Sections 170, 171, 167, 168, 419, 420, 465, 468 and 120-B IPC.

(2.) Learned counsel for the petitioner has submitted that the allegation against the petitioner is to the effect that he had introduced the complainant to Ashok Saxena, and later on took money from the complainant while assuring him to give him a job in the Indian Railways. Learned counsel for the petitioner has submitted that the accused - Ashok Saxena has already been granted bail by this court on 07.07.2014. It is also contended that the charge-sheet has already been filed against the petitioner and, therefore, there is no requirement of the petitioner for custodial interrogation. Learned counsel for the petitioner has, therefore, prayed that the petitioner may be released on bail.

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