Poonamchand @ Piyush Bhati @ Pawan vs State

In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.

This Court perused the material available on record.

The petitioner has been arrested in connection with FIR No. 343/2019 of Police Station, Kudi Bhagtasni, Jodhpur for the offences punishable under

Section 392 IPC. He has preferred this bail application under Section 439 Cr.P.C.

Counsel for the petitioner submits that charge-sheet has already been filed.

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 Poonamchand @ Piyush Bhati @ Pawan

S/o Sh. Jagdish Nayak shall be released on bail in connection with FIR No.343/2019 of Police Station, Kudi Bhagtasni, Jodhpur 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.