ANAND SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has filed this second bail application under Sec. 439 Cr.P.C.

(2.) F.I.R. No.119/2021 was registered at Police Station Jobner, District Jaipur Rural for offence under Ss. 420, 406, 409 and 120-B I.P.C.

(3.) It is contended by counsel for the petitioner that charges were framed on 28/10/2021, a period of more than six months has lapsed but still no witness has been called by the Court. Petitioner is entitled to bail in view of the provision of Sec. 437 (6) of Cr.P.C. It is also contended that while rejecting the first bail application this Court observed that petitioner is responsible for causing loss to the bank to the tune of Rs.1.00 crore and 39 lakhs, whereas as per the charge-sheet, there were other employees of the bank against whom also there is allegation of causing loss to the bank.