AMAN SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 438 Cr.P.C. in connection with FIR No. 379/2018 registered at Police Station Chandvaji District Jaipur for the offence(s) under Ss. 420, 406, 467, 468, 471 and 120B of IPC.

(2.) Counsel for the petitioner submits that the offences alleged against the petitioner are triable by Magistrate and the challan has been presented in this matter.

(3.) Learned Public Prosecutor and counsel for the complainant have opposed the bail application.