Mahesh Bhagwati, J. - (1.) THIS order governs the disposal of second bail application filed under Section 439 of Code of Criminal Procedure by Shri Manish Gupta, Advocate on behalf of the applicant Manohar Singh Budaniay, pertaining to F.I.R. No. 188/2010 of police station Kotwali, Jhunjhunu, registered for the offences under Section 420, 406 and 120 -B of IPC.
(2.) HEARD the learned Counsel for the Petitioner as also learned Public Prosecutor for the State and perused the material on record. Learned Counsel for the Petitioner canvassed that he has been falsely embroiled in the instant case. However, he has deposited Rs. 4,00,000/ - (Rs. four lacs) with the Court of Chief Judicial Magistrate, Jhunjhunu wherein the case has been pending trial. The police after completion of investigation has filed the charge -sheet and the trial of the case is likely to take time to conclude and the offences wherein the Petitioner is entailed, are triable by the Court of Judicial Magistrate First Class. Hence, in view of these circumstances, the Petitioner may be granted indulgence of bail.
(3.) LEARNED Public Prosecutor appearing for the State has opposed the bail petition.;