Sanjay vs State Of Rajasthan

In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.

This Court perused the material available on record.

The petitioner has been arrested in connection with FIR No. 220/2014 of Police Station Amba Mata, District Udaipur for the offences punishable

under Sections 420, 408, 467, 468, 471 and 120-B of IPC. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner submits that the petitioner is in custody since 15.05.2015.

Learned Public Prosecutor submits that the petitioner is a habitual offender and has 29 other cases pending against him.

This Court, looking into the fact the prolonged custody of the present petitioner, which is continuing for about five years, is inclined to allow the bail

application.

Thus, 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 Sanjay S/o Girijakant shall be released on

bail in connection with FIR No. 220/2014 of Police Station Amba Mata, District Udaipur 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.