KAILASH CHAND SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. R. K. Jain Advocate on behalf of the applicant Kailash Chand Sharma pertaining to f. I. R.-R. C. No. JAI/2007/a/0020 registered at spe:cbi, Jaipur in the offences under Sections 409, 420, 477-A of IPC and under Section 13 (2)read with Section 13 (1) (d) of PC Act, 1988.

(2.) HEARD the learned counsel for the petitioner as also the learned Special Public prosecutor appearing for the CBI and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioner has canvassed that he has been in custody since 03. 06. 2009. While taking me through the statements of one Gopal Prasad Gupta, he has contended that the amount of Rs. 15 lakhs is found to be sent by Gopal Prasad Gupta but it never reached to the petitioner. Albeit, it has been credited in the account of petitioner kailash Chand Sharma. The record of this case is voluminous and the trial of the case is likely to take time. The petitioner is the only bread earner in the family, hence, he may be granted indulgence of bail.