Rakesh Mehta vs State of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in judicial custody in connection with F.I.R.

No.293/2020, Police Station Dev Nagar, District Jodhpur, registered for the offence under Sections 420, 406 of the Indian Penal Code.

Heard and considered the arguments advanced by the learned counsel for the petitioner and learned Public Prosecutor. Perused the material available

on record.

Learned counsel for the petitioner stated that offences are triable by Magistrate; charge-sheet has been filed; further investigation and trial will take

time. With these submissions, learned counsel for the petitioner prayed that the benefit of bail may be granted to the petitioner.

Per contra, learned Public Prosecutor has opposed the bail application and stated that fifteen other cases are pending against the accused-petitioner.

Having regard to the facts and circumstances of the case, particularly to the fact that offences are triable by Magistrate; charge-sheet has been filed

and further investigation and trial will take sufficiently long time, therefore, without expressing any opinion on the merits/demerits of the case, this

Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-petitioner - Rakesh Mehta S/o Sh. Dhanpat Chand, arrested in connection

with F.I.R. No. 293/2020, Police Station Dev Nagar, District Jodhpur, shall be released on bail, if not wanted in any other case; provided he furnishes

a personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/- each to the satisfaction of the learned trial Court with the stipulation to appear

before that Court on all dates of hearing and as and when called upon to do so.