ANAND SABU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This order governs the disposal of bail application filed under Section 439 of Cr.P.C. by Mr. Pawan Sharma Advocate on behalf of the applicant Anand Sabu pertaining to F.I.R. No. 498/2008 of police station Vidhyakpuri, Jaipur, in the offences under Sections 420 of IPC. Later on Section 66(2) and 70(3) of I.T. Act were added.

(2.) Heard the learned counsel for the petitioner, learned counsel for the complainant as also learned Public Prosecutor appearing for the State and perused the material on record.

(3.) Learned counsel for the petitioner has canvassed that he has been falsely implicated and is in no way connected with the commission of the alleged offence of cheating or hacking the computer of the instant case. He has been in custody since 21.7.2009, hence, he may be granted indulgence of bail.