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Judgment
Anoop Kumar Dhand, J
The instant application under Section 439 Cr.P.C. preferred on behalf of petitioner, who has been arrested in FIR No.163/2021 of Police Station Ganj, Ajmer for the offences punishable under Sections 406, 420, 467, 468, 471 and 120-B of IPC.
Learned counsel for the petitioner submits that there is no allegation of committing cheating and forgery against the petitioner. All allegations have been levelled against the main accused Dilip Sharma. Learned counsel further submits that the main accused Dilip Sharma has submitted a miscellaneous petition under Section 482 Cr.P.C. for quashing of the instant FIR in which his arrest has been stayed.
Per contra, learned Public Prosecutor as well as the learned counsel for the complainant submitted that petitioner hatched a conspiracy with main accused and committed the offence.
Having heard learned counsel for the parties, without expressing any opinion on merits or demerits of the case, looking to the fact that the matter is at investigation stage, hence, this Court does not deem it appropriate to grant bail under Section 439 Cr.P.C. to the petitioner.
Accordingly, the bail application preferred by the petitioner under Section 439 Cr.P.C. is hereby rejected.
However, the petitioner would be at liberty to file fresh application after completion of investigation and submission of charge-sheet.