- (1.) THIS order governs the disposal of bail application filed under Section 439 of cr. P. C. by Mr. Mohit Tiwari Advocate on behalf of the applicant Mohd. Arbi pertaining to F. I. R. No. 51/2009 at police station Ramgarh, Alwar, in the offences under Sections 406 and 420 of IPC.
(2.) HEARD the learned counsel for the petitioner and learned Public Prosecutor appearing for the State and perused the material on record.
(3.) LEARNED counsel for the petitioner has canvassed that he has been falsely implicated in this case. The police after completion of investigation has filed the charge-sheet in the offences under Section 420 and 120-B of IPC. The offence wherein the petitioner is alleged to have been involved is triable by the court of judicial Magistrate, First Class and the case is pending trial which shall take time, hence, he may be granted indulgence of bail.;