MANISH KUMAR PARSAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No. 240/2019, Police Station Udaimandir, District Jodhpur for the offences under Sections 420 and 406 of I.P.C.

(2.) Learned counsel for the petitioner submits that the present F.I.R. has been lodged after a delay of four years and there is no explanation for the same. He further submits that the charge-sheet in the matter has already been filed and the conclusion of trial will take sufficient long time. Learned counsel further submits that the petitioner undertakes to repay Rs. 1,60,000/- taken from the complainant within a period of two months. He further undertakes that if the same is not repaid within the stipulated period, the petitioner should not be continued to get benefit of enlargement on bail in the present case.

(3.) Learned counsel for the complainant submits that the complainant undertakes that after receipt of the amount of Rs. 1,60,000/-, the cheques which were given by the petitioner to her will be returned forthwith.