Prakash vs State Of Rajasthan
2021 Latest Caselaw 796 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 297/2021

Prakash S/o Shri Kaluram, Aged About 20 Years, By Caste Jat, R/o Jasti, Tehsil Pachpadra, District Barmer. (Raj.). (At Present Lodged In Sub Jail Balotra).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Ramesh Kumar. For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

12/01/2021 The present bail application has been filed under Section 439

of Cr.P.C. on behalf of the petitioner who is in custody in

connection with F.I.R. No.55/2020, Police Station Mandali, District

Barmer for the offence under Sections 427, 457 & 380/511 of IPC.

Heard learned counsel for the parties. Perused the material

available on record.

Learned counsel for the petitioner submits that the charge-

sheet in the case has been filed. He further submits that no case

of like nature is pending or decided against the petitioner. The

petitioner is facing incarceration since 07.12.2020. The conclusion

of trial will take sufficient long time, therefore, it is prayed that the

petitioner may be enlarged on bail.

Learned Public Prosecutor opposes the bail application.

(2 of 2) [CRLMB-297/2021]

Having regard to the peculiar facts and circumstances of the

case as also the present situation of the country due to pandemic

of corona virus (COVID-19), in particular the jails, this Court

deems it just and proper to release the petitioner on bail.

Consequently, the present bail application filed under Section

439 of Cr.P.C. is allowed. It is ordered that the accused-petitioner

-Prakash S/o Shri Kaluram arrested in connection with F.I.R.

No.55/2020, Police Station Mandali, District Barmer shall be

released on bail provided he furnishes a personal bond of

Rs.50,000/- (Rupees: Fifty Thousand Only) with two sureties of

Rs.25,000/- (Rupees : Twenty Five Thousand Only)each to the

satisfaction of the learned trial court with the stipulation to appear

before that Court on all dates of hearing and as and when called

upon to do so.

(VINIT KUMAR MATHUR),J

49-/VivekM/-

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