SHIVLAL Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner's nephew, present in person as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No. 02/2019 of Police Station Shivpura, District Pali for the offences punishable under Ss. 457, 376/511 of IPC. He has preferred this bail application under Sec. 439 Cr.P.C.

(3.) Petitioner's nephew, present in person has submitted that there is around eleven days of delay in filing the FIR. It is submitted that as a matter of fact, there was some dispute in respect of payment of NREGA works between the petitioner and husband of the complainant and on account of the said dispute, this false FIR has been filed against the petitioner. It is also submitted that petitioner is in judicial custody and interrogation from him has already been completed.