DEVENDRA KACHHAWAHA, J. - (1.) The present bail applications have been filed under Section 439 Cr.P.C. on behalf of the petitioners, who are in judicial custody connection with F.I.R. No. 204/2020, Police Station Sadar, District Bikaner, registered for the offence under Sections 420, 406 of the Indian Penal Code.
(2.) Heard and considered the arguments advanced by the learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
(3.) Brief facts of the case are that as per prosecution, Vikas Jangda is the main accused in the present case, he constituted a company in the name of co-accused Nattha Ram and Jogendra, as there was a dispute between accused- Vikas Jangda and his wife so he do not want to disclose his income. He also possess the blank cheques signed by co-accused and all the money transactions are being operated on his instructions.;