- (1.) The present fourth application for bail has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in custody from 15.9.2015 in relation to F.I.R. No.143/2015, Police Station Bhadesar, District Chittorgarh, for the offences under Sections 407 , 408 , 394 , 397 , 120B and 182 IPC.
(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.
(3.) Learned counsel Shri Devendra Mehalana contends that the petitioner is in judicial custody from 15.9.2015. Co-accused Rajendra Singh, Chand Singh @ Chandra Singh, Bajrang Singh and Sanjay Singh have been released on bail by this Court. The recovered amount has already been directed to be returned to the complainant. He thus prays that the petitioner deserves to be released on bail.;