DEVI DAYAL ALIAS DEVU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Rajesh Goswami Advocate on behalf of the applicant Devi Dayal @ Devu pertaining to f. I. R. No. 211/2009 at police station Kotwali, jhunjhunu in the offences under Sections 420, 467, 468 and 471 read with Section 120-B of IPC.

(2.) HEARD the learned counsel for the petitioner, learned Public Prosecutor appearing for the State and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioner has canvassed that he has been falsely implicated and no specific allegation has been levelled against him. Merely on the basis of information supplied by a co-accused, the petitioner has been made an accused in this case. No role of the petitioner with regard to commission of an offence of cheating and forgery has been ascribed. In fact, the real culprit of the case is District Transport Officer who has lodged the fir. The petitioner has been in custody since 11. 06. 2009. He is the sole bread earner in his family, hence, he may be granted indulgence of bail.