DINESH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The applicant is given out of turn hearing in pursuant of the order dtd. 10/3/2022 passed by Hon'ble Supreme Court in Special Leave Petition (Criminal) Diary No.976 of 2022 whereby this Court is requested to decide bail application of the applicant on its own merit by 15/3/2022.

(2.) The applicant is an accused in Crime No. 30 of 2021 against whom the charge sheet for the offences punishable under Ss. 201/504/505 of the Indian Penal Code as well as under Sec. 66 of the IT. Act came to be filed by the Economic Offences Wing of the State on 11/2/2022. By this application under Sec. 439 of the Cr.P.C, he is seeking his release on bail during pendency of the trial after filing of the charge sheet.

(3.) Heard the learned senior counsel appearing for the applicant/accused. He argued that even if the case sought to be made against the applicant is accepted as it is then also the offences alleged against the applicant are punishable with the three years imprisonment and most of them are bailable in nature. As investigation of the subject offence is over, the applicant deserves to be released on bail. It is further argued that the applicant has repentance for the act alleged against him and as he is in judicial custody, his wife has sworn an additional affidavit to that effect.