CourtKutchehry.com
High CourtsSingle Bench

Babul Kumar Vishwas vs State Of Rajasthan, Through P.p. R.h.c. Jodhpur

Rajasthan High Court · Decided on 5 May 2020 · Citation: (2020) 05 RAJ CK 0012

HON’BLE JUDGES
Dr. Pushpendra Singh Bhati, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 188, 269, 270, 419, 420 · Indian Medical Council Act, 1956 — Section 15(3) · Code Of Criminal Procedure, 1973 — Section 439
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Bail Application No. 4400 Of 2020
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

6 paragraphs · 228 words

In 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 connection with FIR No.182/2020 of Police Station Pindwara, District Sirohi for the offences punishable under Sections 188, 269, 270, 419 & 420 IPC and Section 15(3) IMC Act. He has preferred this bail application under Section 439 Cr.P.C.

Learned Public Prosecutor 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 Babul Kumar Vishwas S/o Sh. Krishan Kumar Vishwas shall be released on bail in connection with FIR No.182/2020 of Police Station Pindwara, District Sirohi 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.