GHANSHYAM RANA ALIAS SHYAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Shri Vijay Vashishtha Advocate on behalf of the applicant Ghanshyam Rana @ Shyam pertaining to F. I. R. No. 119/2009 at police station Jawahar Nagar, Jaipur, in the offences under Sections 420 and 406 of IPC.

(2.) HEARD the learned counsel for the petitioner as also 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 in custody for the last two months. There was a mini transaction between both the complainant and the petitioner due to which, a dispute with regard to payment arose between them, which has resulted in filing this false case against him. He has been falsely implicated and is in no way connected with the commission of the offence of the instant case, hence, he may be granted indulgence of bail.