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Judgment
Sanjay Dwivedi, J
This second bail application under Section 439 of the Code of Criminal Procedure has been filed by the applicant for grant of bail in connection with
Crime No.100/2020 registered at Police Station Crime Branch, District Bhopal for the offence punishable under Sections 201, 420, 419, 467, 468, 471
& 120-B of IPC and under Section 66-B of I.T. Act. The applicant is in jail since 04/07/2020.
The first application of the applicant was rejected on merit vide order dated 02.12.2020 in M.Cr.C. No. 47614/2020.
Learned counsel for the applicant submits that the other co-accused persons in whose account the money has been deposited have been granted bail
by this Court vide order dated 21.12.2020 in M.Cr.C. No. 50378/2020 and M.Cr.C. No. 50841/2020 and, therefore, in order to maintain parity, the
present applicant who is, in fact an employee of the Firm against whom the offence of fraud has been registered is also entitled to be released on bail
On the other hand, Shri Rakesh Singh, learned Panel Lawyer has opposed the bail application.
Considering the aforesaid, without commenting anything on merit and to maintain parity, I am inclined to consider and allow this bail application.
Accordingly, the same is hereby allowed.
It is directed that the applicant be released on bail upon his furnishing a personal bond in the sum of Rs.1,00,000/- (Rupees One Lac) with one solvent
surety of the like amount to the satisfaction of the Court concerned for his appearance on the dates given by it. It is further directed that the applicant
shall abide by the conditions enumerated in Section 437(3) of the Code of Criminal Procedure.
The jail authority is also directed to ensure that the applicant is examined by the jail doctor to ascertain that he is not afflicted with the COVID-19
virus. If the doctor suspects otherwise, the applicant shall be referred to the appropriate hospital for further management as per the protocol laid down
by the State.
In the event the jail doctor is of the opinion that the applicant can be released, then he shall be released.
Certified copy as per rules.