ABBAS @ RAHIL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application under Sec. 483 of BNSS is filed by the applicant-accused Abbas @ Rahil S/o Aslam @ Nammi, seeking bail in respect of a criminal case registered as FIR No. 289/2024 dtd. 21/6/2024 registered at P.S. Kishangarhbas, District Khairthal-Tijara for the offences under Ss. 419, 420, 467, 468, 471 and 120B of IPC and Sec. 66D of I.T. (Amendment) Act, 2008.

(2.) Learned Counsel for the applicant submits that the applicant, has been falsely implicated in the matter and the investigation against him is complete and he is no more required in investigation. He also submits that there are no chance of fleeing of applicant-accused from the jurisdiction of this Hon'ble Court. He also submits that the applicant undertakes not to repeat offence and cooperate with investigation/trial, which will take time.

(3.) Learned Counsel for applicant-accused submitted that applicant-accused is an innocent person. He submits that present petitioner is named by co accused and on the basis of name of co-accused, he has been arrayed as an accused. He further submits that both the accused named in the FIR were already granted bail by a Co-ordinate Bench of this Hon'ble Court on 26/9/2024. He further submits that the applicant does not have any criminal antecedents and is in custody since long and trial will take its time, thus, the applicant may be enlarged on bail.