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Judgment
6 paragraphs · 245 wordsDr.Pushpendra Singh Bhati, J
The petitioner has been arrested in connection with FIR No.179/2022 of Police Station Kotwali Chittorgarh, District Chittorgarh for the offences punishable under Sections 406, 420, 418, 409, 395 & 120-B IPC. He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner submits that the petitioner is not beneficiary of the amount illegally withdrawn from the account of Ms.Taruna Pareek, which was Rs.27,79,500/-.
Learned GA-cum-AAG has opposed the bail application but is unable to dispute that the petitioner was not the beneficiary of the amount in question.
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 Keshav Gautam S/o Surendra Kumar Gautam shall be released on bail in connection with FIR No.179/2022 of Police Station Kotwali Chittorgarh, District Chittorgarh 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.