Shwetank Joshi vs State
2021 Latest Caselaw 1068 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous II Bail Application No. 6836/2020

Shwetank Joshi S/o Shri Shiv Ram Joshi, Aged About 35 Years, 2-Vinayak Nagar, Teliwada, Bedla Road, Police Station Sukher, District Udaipur. (At Present Lodged In Central Jail Udaipur).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Ram Singh Rawal For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/01/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.115/2019 of Police Station Ambamata, Udaipur for the

offence(s) punishable under Section(s) 420, 406 IPC.

He/She/They has/have preferred this/these second bail

application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

the petitioner is in custody since more than two years

and trial of the case is likely to take time. It is also

submitted that the offences alleged to have been

committed by the petitioner are triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

(2 of 2) [CRLMB-6836/2020]

Having regard to the totality of the facts and

circumstances of the case and taking into consideration

that the alleged offence(s) levelled against the

petitioner(s) is/are triable by Magistrate, without

expressing any opinion on the merits of the case, I deem

it just and proper to grant bail to the accused

petitioner(s) under Section 439 Cr.P.C.

Accordingly, this/these second bail application(s)

filed under Section 439 Cr.P.C. is/are allowed and it is

directed that petitioner(s) - Shwetank Joshi S/o Shri Shiv

Ram Joshi shall be released on bail in connection with FIR

No.115/2019 of Police Station Ambamata, Udaipur

provided he/she/they execute(s) a personal bond in a

sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial

court for his/her/their appearance before that court on

each and every date of hearing and whenever called upon

to do so till the completion of the trial.

(VIJAY BISHNOI),J

18-msrathore/-

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