VIKAS MITTAL Vs. STATE

JUDGEMENT

(1.) This order may be read in continuation of my earlier order dated 18.03.2021. The petitioner was granted interim bail vide order dated 01.08.2018 by the learned ASJ for the period of two months on medical grounds but he filed an application for extension, which application was dismissed by the learned ASJ on 01.10.2018. The petitioner did not surrender. The NBWs were thus issued against him on 09.10.2018 as he failed to surrender on dismissal of the application for extension of the interim bail and he approached this Court and it disposed of the application on 22.10.2018 asking him to surrender. However, he failed to surrender and a notice was issued to his surety, who rather deposited the surety amount on 18.03.2019. Thereafter the process under Section 82/83 Cr.P.C. was issued. The petitioner was then arrested on 27.07.2020 and bail was granted to him on 06.08.2020.

(2.) A bare perusal of the order dated 06.08.2020 reveals the learned APP for the State had opposed his bail application stating interalia there are chances the applicant may again jump bail, if granted, likewise his past conduct.

(3.) Hence, his past conduct, though not, specifically, discussed in the order dated 06.08.2020, certainly was argued on behalf of the State but considering the fact the co-accused person were already granted bail by the Courts below, and one of the co-accused viz. Vinit Mittal was granted anticipatory bail and as the applicant was no more required for investigation purposes, he was ordered to be released on bail on his furnishing personal bond/surety of Rs.50,000/- and was directed a) to deposit his passport with the court and b) not to leave the country without the prior permission of the Court.