Sachin Bhati vs State
2022 Latest Caselaw 6618 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 5303/2022

Sachin Bhati S/o Late Shri Ratan Singh Bhati, Aged About 37 Years, B/c Gurjar, R/o Village Chiti, Police Station Dankaur, Gautambuddh Nagar, Uttarpradesh, Present Address E-170, Rameshwar Park Loni, Police Station Loni, District Ghaziabad, Uttarpradesh. (At Present Accused Petitioner Confined In Central Jail, Jaipur, Rajasthan)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Ajay Sharma Ms. Shilpa Sharma Mr. Rohit Khinchi For Respondent(s) : Mr. A. R. Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

06/05/2022

These present bail application has been filed under Section

439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in

connection with F.I.R. No.71/2019, Police Station Kotwali Churu,

District Churu, registered for the offence under Section 420, 406,

120B IPC.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that the similiarly

situated co-accused Sachin Bhati has already been granted bail by

coordinate bench of this Court and the offences are triable by

Magistrate. He further submits that the petitioner is behind the

(2 of 2) [CRLMB-5303/2022]

bar and his incarceration is not required in the case and further

investigation and trial will take sufficiently long time, therefore,

benefit of bail may be granted to the accused petitioner.

On the contrary, learned Public Prosecutor opposed the bail

application of the accused-petitioner.

Having regard to the facts and circumstances of the case,

particularly to the fact that offences are triable by Magistrate and

trial will take sufficiently long time, therefore, without expressing

any opinion on the merits/demerits of the case, this Court is of the

opinion that the bail application filed by the petitioner deserves to

be accepted.

Consequently, the bail application is allowed. It is ordered

that the accused-petitioner- Sachin Bhati S/o Late Ratan Singh

Bhati arrested in connection with F.I.R. No.71/2019, Police Station

Kotwali Churu, District Churu, shall be released on bail, provided

he furnishs a personal bond of Rs.50,000/- (Rupees Fifty

Thousand) each and two sureties of Rs.25,000/- (Rupees Twenty

Five Thousand) to the satisfaction of the learned trial Court for his

appearance before that Court on each and every date of hearing

and whenever called upon to do so till the completion of the trial.

(FARJAND ALI),J 90-nidhi/-

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