GAJRAJ SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this second bail application under Section 439 of Cr.P.C.

(2.) F.I.R. No. 262/2020 was registered at Police Station Sewar, District Bharatpur, for offences under Sections 419, 420, 465, 467, 468 and 471 of IPC and Section 66-D of Information and Technology(Amended) Act, 2000.

(3.) It is contended by counsel for the petitioner that the allegation against the petitioner is that he has obtained security showing himself to be VIP. It is also contended that orders and ID card from the petitioner are not found to be forged. Charge-sheet has been filed and conclusion of trial will take time.