Ravi Kumar Dhurve vs State Of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 166/2019 registered

at Police Station Chirawa, District Jhunjhunu for the offence under Section(s) 420 and 120B of IPC.

It is contended by the learned counsel for the petitioner that he was also one of the investors in the accused-company. He submitted that the petitioner

is in custody since 20.11.2020, investigation as against him is complete, offences are triable by Magistrate, he has no criminal antecedents and prayed

for his release on bail.

Learned Public Prosecutor has opposed the bail application. Taking into consideration the submissions advanced by learned counsel for the petitioner,

the nature of allegation against him, his length of custody, offences being triable by Magistrate and absence of criminal antecedents; but, without

expressing any opinion on the merits of the case, this Court deems it just and proper to enlarge the petitioner on bail.

Accordingly, the bail application is allowed and it is directed that accused-petitioner Ravi Kumar Dhurve S/o Shri Jalesh Dhurve shall be released on

bail under Section 439 Cr.P.C. in connection with afore-mentioned FIR registered at concerned Police Station, provided he furnishes a personal bond

in the sum of Rs.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty Thousand only) each to the

satisfaction of the trial Court with the stipulation that he shall comply with all the conditions laid down under Section 437(3) Cr.P.C.