RADHAMOHAN BANSHIWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These Criminal Miscellaneous Bail Applications have been filed under Section 439 of Cr.P.C., seeking regular bail in connection with F.I.R. No. 17/2019 registered with same Police Station S.O.G. (Special Police Station), District Jaipur for the offences punishable under Sections 420, 406, 467, 468, 471 and 120-B of IPC.

(2.) It has been contended by learned counsel for the applicants that all the accused persons are innocent and they have wrongly been framed, sheer allegation pertains to assistance for grant of bank loan and they are not main accused person, allegation pertains to deception played against doctors in duping doctors and masses, which is not easily acceptable, since alleged modus is itself non- plausible, charge-sheet has already been filed, accused applicants shall face the trial, so they be enlarged on bail, they have unnecessarily been incarcerated for pretty long time, they shall abide by the conditions imposed for grant of bail, so they be released on bail.

(3.) Learned Public Prosecutor has opposed the bail application.