SANJEEV PRAKASH SHARMA, J. - (1.) The bail application has been filed under Section 438 CrPC. in connection with FIR No.507/2019 registered at Police Station Mansarovar, Jaipur South for the offences under Section 420 and 120B of IPC whereupon the investigation was commenced. Apprehending his arrest, the petitioner moved the bail application before the court below, which was dismissed. Hence, the bail application has been filed.
(2.) Learned counsel submits that the main accused in the case has already been released on bail and also submits that the said out of twenty one cases lodged to be pending against the petitioner. Almost all the cases except two final reports have been accepted. In one of the cases charge-sheet was filed and there is an stay order of the High Court.
(3.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and perused the entire material available on record.;