ZULFIQAR @ JAVED IRANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed under Sec. 483 of BNSS, on behalf of the petitioner, who has been arrested in connection with FIR NO. 137/2024 registered at Police Station Manak Chowk, District Jaipur City (North) (Raj.) for the offences punishable under Ss. 420 & 382 of IPC. Later on, Police filed the charge-sheet in this matter for the offences punishable under Ss. 420, 382, 401 & 120-B of IPC.

(2.) It is contended by learned Counsel for the petitioner that the accused- petitioner has falsely been implicated in this case. Learned Counsel submits that the alleged offences are triable by Magistrate. He submits that maximum punishment for the alleged offences is seven years. Petitioenr is in custody since 3/6/2024. Further custody of the petitioner would not serve any fruitful purpose.

(3.) Learned Public Prosecutor opposes the bail application. He submits that petitioner is habitual offender as 54 other cases have been registered against him.