VINOD AJMERA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this bail application under Section 439 Cr.P.C.

(2.) Criminal Case No. 1072/2006, pending in Additional Chief Judicial Magistrate 9, Jaipur for offence under Sections 138 NI Act.

(3.) It is contended by counsel for the petitioner that the matter pertains to bail jump. It is contended that petitioner is aged 70 years and is sick.