RAMNIWAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Shri Ashvin Garg, Advocate on behalf of the petitioner pertaining to F. I. R. No. 79/2009 of police station Behror, district Alwar in the offences under Sections 420, 406 and 120b of IPC.

(2.) HEARD the learned counsel for the petitioner as also the learned Public prosecutor for the State and perused the material on record.

(3.) LEARNED counsel for the petitioner has canvassed that he has been falsely implicated in this case. The First information Report of this case has been lodged after an inordinate delay of one month and six days of the occurrence. The complainant filed a private complaint, which is found to have been sent under Section 156 (3) of Cr. P. C. by the Court for investigation to the police. The police, after completion of the investigation, has submitted the charge-sheet, which is pending trial. Neither the petitioner asked for any amount nor he received the amount from any of the persons. The entire amount is found to have been deposited in the account of ratan Lal. The entire transaction of money and all the seized cheques were in the name of Ratan Lal. The main accused of this case is Mr. R. K. Rajan, who is an army officer. The joining letters to the persons were issued by the co-accused R. K. Rajan. The petitioner has played no role, nor he has been attributed to receive money from any person. Hence, he may be granted indulgence of bail.