DHARMENDRA PANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These applications for bail under Sec. 439 Cr.P.C. have been filed by the petitioner who has been arrested in connection with F.I.R. Nos.142/2022 and 164/2022 registered at Police Station Bhagat Ki Kothi, District Jodhpur for the offences under Ss. 420, 406, 467, 468 and 120B IPC.

(2.) This Court in order to secure the ends of justice and prevent abuse of process of law deems it just and proper to exercise inherent powers under Sec. 482 CrPC. Consequently, it is directed that appropriate orders for unfreezing of the bank accounts will be issued by the competent authorities/ Investigating Officer within a period of three days of this order.

(3.) The petitioner immediately after unfreezing of his accounts, will start making repayment if the money due to the complainant in terms of the undertaking submitted by him before this Court. The undertaking submitted by the petitioner is ordered to be made part of this order.