SANDEEP GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.308/2020 of Police Station Raipur, Distt. Pali for the offence punishable under Ss. 285, 379, 420, 467, 468, 471, 120-B of IPC, Sec. 3 of PDPP Act, Ss. 15(2)(4), 16 P and MP Act and Ss. 3 and 4 of Explosive Substance Act. He has preferred this third bail application under Sec. 439 Cr.P.C.

(2.) The second bail application was dismissed by this Court vide order dtd. 22/2/2022 as not pressed.

(3.) Counsel for the petitioner submits that petitioner was arrested on 30/9/2021, however, upon granting interim bail vide order dtd. 6/7/2022, he absconded on 21/7/2022. Thereafter, the petitioner was arrested through production warrant on 15/2/2023 and since then he is in judicial custody. Learned counsel argued that a case of similar nature has been registered against the present petitioner in Gujarat also wherein he has been granted bail by the Gujarat High Court. Furthermore, out of seventeen cases, he has been acquitted in eight cases and in rest of the cases, he is bailed out. Counsel argued that till today only three prosecution witnesses have been examined and trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.