Praveen Jangid S/O Shri Mohan Lal Jangid vs. State Of Rajasthan

Held

The Court granted bail to the petitioner under Section 439 Cr.P.C. The Court considered the totality of the facts and circumstances of the case, including the petitioner's period of judicial custody and the likelihood of the proceedings taking time to conclude. Without expressing any opinion on the merits of the case, the Court deemed it just and proper to allow the bail application. The operative direction was that the petitioner, Praveen Jangid, shall be released on bail provided he furnishes a personal bond of Rs. 50,000/- with two sureties of Rs. 25,000/- each to the satisfaction of the learned trial court, ensuring his appearance on every date of hearing and whenever called upon until the completion of the trial.

Facts

The petitioner, Praveen Jangid, was arrested in connection with FIR No. 373/2020 registered at Police Station Murlipura, Jaipur (West), for alleged offences under Sections 420, 467, 468, and 471 of the Indian Penal Code. The allegations involve the creation of a false entity firm to cause a breach of GST tax. The petitioner has been in judicial custody since July 5, 2021. He filed a bail application under Section 439 of the Code of Criminal Procedure. The Public Prosecutor opposed the bail application. The High Court perused the material on record.

Key Issues

1. Whether the petitioner is entitled to be released on bail under Section 439 Cr.P.C. in connection with FIR No. 373/2020, considering the allegations of creating a false firm to breach GST tax and his period of judicial custody. Petitioner's Contention: The petitioner's counsel argued that the petitioner has been in judicial custody since July 5, 2021, and that the conclusion of the proceedings is likely to take time. The counsel sought bail on these grounds. Respondent's Contention: The learned Public Prosecutor opposed the bail application.