SANJAY MEWADA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 198/2018 Registered at Police Station Mantown for the offences under Ss. 420, 467, 468 and 471 of IPC and 3, 4, and 6 (1) of Chit Fund Act, 1982.

(2.) Counsel for the petitioner submits that the petitioner has resigned from the company in the year 2013 and the FIR has been lodged against the petitioner in the year 2018. Counsel further submits that the challan has already been presented in the Court and conclusion of the trial may take long time.

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