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.363/2020 registered at Police Station Shipra Path, District Jaipur City (South) for the offence under Section 392 of I.P.C.
(2.) It is contended by learned counsel for the petitioner that he has falsely been implicated in this case. With regard to criminal antecedents, learned counsel for the petitioner submitted that three other criminal cases registered against him are of remote past i.e. of the year 2009. He submitted that the petitioner is in custody for last two and half months, charge sheet has been filed, trial of the case will take time, offence is triable by Magistrate and prayed for his release on bail.
(3.) Opposing the bail application, learned Public Prosecutor submitted that there are three other criminal cases registered against the petitioner under Section 392 I.P.C. and hence he does not deserve indulgence of bail.;