- (1.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.419/2019 registered at Police Station Civil Lines, Ajmer for the offence(s) under Sections 420 & 120-B of IPC.
(2.) Heard learned counsel for the petitioner through video conferencing. Learned Public Prosecutor is present in Court.
(3.) Counsel for the petitioner submits that petitioner has been falsely implicated in this case. The allegation against the accused petitioner is that he alongwith coaccused looted the amount of Rs.18,000/- from the complainant and the coaccused Mamraj Dhanka has been granted bail by a coordinate Bench of this Court vide order dated 08.05.2020 and the case of the present petitioner is not distinguishable from that of coaccused, who has been granted bail. Challan has already been filed. Counsel further submits that accused petitioner is in custody since 29.10.2019 and completion of the trial will likely to take time, so the accused petitioner may be enlarged on bail.;