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Judgment
8 paragraphs · 256 wordsManoj Kumar Garg, J
The present third bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.65/2022, Police Station Jhanwar Jodhpur, for the offences punishable under Sections 341, 395 of IPC.
The second bail application was dismissed by this Court on 18.11.2022.
Learned counsel for the petitioner submits that similarly situated all the co-accused have already been granted bail by this Court and the case of the present petitioner is not distinguishable from the co-accused. The petitioner is in judicial custody since 12.05.2022 and the trial of the case will take sufficiently long time. Therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor has opposed the bail application.
I have considered the arguments advanced before me and gone through the material available on record.
Taking into account the facts and circumstances of the case, without commenting on the merits of the case, this Court deems it just and proper to release the petitioner on bail.
Accordingly, the third bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner - Vikram Vishnoi S/o Sh. Surja Ram, shall be enlarged on bail in FIR No.65/2022, Police Station Jhanwar Jodhpur, provided he furnishes a personal bond in the sum of Rs.2,00,000/- with two sureties of Rs.1,00,000/- 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.