RISHIKESH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) It is submitted by the learned counsel for the applicant that the right of default bail of the applicant under Section 167(2) of Cr.P.C. is indefeasible right. The applicant could not arrange and furnish bail bonds soon after the order was passed and, therefore, he could not be released on bail. The impugned order has been passed at the stage when the applicant was ready to furnish bail bonds as ordered in order dated 15-04-2019.

(3.) Reliance has been placed on the judgment of Hon'ble the Supreme Court in the case of Bikramjit Singh Vs. State of Punjab , 2020 10 SCC 616 and the order of Hon'ble the Supreme Court in the case of Kamlesh Chaudhary Vs. The State of Rajasthan in Criminal Appeal no.15 of 2021 decided on 05-01-2021.