LAVPREET Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in custody in connection with F.I.R. No.179/2016, Police Station Kotwali, Sriganganagar, for the offences under Sections 384, 389, 467, 468 and 120B IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record. Investigation is complete. Charge -sheet has been filed against the petitioner for the offences under Sections 384, 389 and 120B IPC. The offence under Section 384 IPC is punishable with imprisonment of three years whereas, the offence under Section 389 IPC is bailable as per the Schedule appended to the Cr.P.C.

(3.) In this background and having regard to the overall facts and circumstances available on record, this Court is of the opinion that it is a fit case for grant of bail to the petitioner.