MAUSAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Apprehending his arrest in connection with FIR No.235/2024, registered at Police Station Khoh, District Deeg, for the offence(s) under Ss. 303(2), 308(2), 313, 317(2), 317(4), 317(5), 319(2), 318(4), 338, 336(3), 340(2) and 61(2)(a) of B.N.S. and Sec. 66-D of I.T. Act, the accused-petitioner has preferred this criminal misc. bail application under Sec. 482 of B.N.S.S.

(2.) Learned counsel for the accused-petitioner submits that the accused-petitioner has falsely been implicated in this case. It is argued that the main allegation is against the other co-accused, from whose possession several Mobile Phones, Sim Cards and ATM Cards were recovered. The other co-accused named the present petitioner in the alleged crime. The accused- petitioner has not used any Mobile phones for creating fake IDs and sending obscene videos, there are no criminal antecedents against the accused- petitioner, custodial interrogation of the accused-petitioner is not required. The alleged offences are exclusively triable by Magistrate and the accused-petitioner is ready and willing to co-operate with the investigation, therefore, the anticipatory bail application of the accused-petitioner may be allowed.

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