MAHENDAR KUMAR GOYAL,J. - (1.) The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.76/2018 registered at Police Station Sikri, District Bharatpur for the offence under Section(s) 420 and 382 of I.P.C. and later on for the offence under Section(s) 395 and 420 of I.P.C.
(2.) It is contended by learned counsel for the petitioner that he has not been named in the FIR nor, has been subjected to test identification parade. He submitted that co-accused Taufiq, who was identified in the test identification parade has been extended benefit of bail by a co-ordinate bench of this Court. With regard to criminal antecedents, learned counsel submitted that he has falsely been implicated in those cases after his arrest in present case. He submitted that the petitioner is in custody since (2 of 2) [CRLMB-14338/2020] 15.10.2020, charge sheet has been filed, trial of the case will take time and prayed for his release on bail.
(3.) Learned Public Prosecutor has opposed the bail application. Taking into consideration the submissions advanced by learned counsel for the petitioner, the nature of allegations against him, his length of custody, filing of charge sheet and release of co- accused person on bail by this Court; but, without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioner on bail.;