Jitendra Nalin Vader vs State

Heard learned counsel for the petitioners as well as learned Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.211/2020 of Police Station Chopasani, District Jodhpur for the offences punishable under Sections 420,

120-B of IPC and Section 66, 66-D of IT Act. They have preferred these bail applications under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that co-accused has already been enlarged on bail by a co-ordinate bench of this Court.

Learned Public Prosecutor has opposed the bail applications.

Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and

proper to grant bail to the accused petitioners under Section 439 Cr.P.C.

Accordingly, these bail applications filed under Section 439 Cr.P.C. are allowed and it is directed that petitioners Jitendra Nalin Vader S/o Sh. Nalin

Vader, Ganesh Firangi S/o Sh. Virna Firangi and Patrick S/o Sh. Kabuye shall be released on bail in connection with FIR No.211/2020 of Police

Station Chopasani, District Jodhpur provided each of them 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.