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Judgment
15 paragraphs · 259 wordsIn wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.
This Court has perused the material available on record.
The petitioner has been arrested in FIR No. 281/2020 of Police Station Kotwali Jaisalmer, District Jaisalmer for the offences punishable under
Sections 420, 467, 468, 471, 472, 120B IPC.
He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner submits that the offences alleged are triable by Magistrate. The petitioner is behind bars and the trial of case is
likely to take a long time, therefore, bail may be granted.
Learned Public Prosecutor has opposed the bail application.
Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time
and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner under Section
439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Anand Joshi S/o Sh. Vallabhdass Joshi
shall be released on bail in connection with FIR No. 281/2020 of Police Station Kotwali, District Jaisalmer provided he executes 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 appearance before that
court on each and every date of hearing and whenever called upon to do so till the completion of the trial.