Mohan Lal vs State Of Rajasthan
2022 Latest Caselaw 1005 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 905/2022

1. Mohan Lal S/o Ramesawar Lal Ji, Aged About 27 Years, B/ c Ahir, R/o Chaktiya P.s., Manglwad, Dist. Chittorgarh (Raj.). (Accused Are In Jail At Nimbehera).

2. Ramsingh S/o Bhagwat Singh Ji Ranawat, Aged About 29 Years, B/c Rajput, R/o Chaktiya Police Station, Manglwad, Dist. Chittorgarh (Raj.). (Accused Are In Jail At Nimbahera).

----Petitioners Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Bharat Devasee, through VC For Respondent(s) : Mr. Shrawan Bishnoi, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

20/01/2022 Lawyers are not physically appearing in the Court in view of

the unprecedented situation being faced by the country due to

pandemic of novel corona virus (COVID-19).

The present bail application has been filed under Section 439

of Cr.P.C. on behalf of the petitioners who are in custody in

connection with F.I.R. No. 187/2021, Police Station Mangalwad,

District Chittorgarh for the offence under Section 380, 511 IPC.

I have gone through the order impugned as well as pleadings

in the bail application.

Learned counsel for the petitioners submits that the offences

are triable by Magistrate. He further submits that there is no case

of like nature pending or decided against the petitioners. The

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conclusion of the trial will take sufficiently long time. Thus, it is

prayed that the petitioners may be enlarged on bail.

The learned Public Prosecutor opposes the bail application.

Having regard to the facts and circumstances of the case and

upon a consideration of the arguments advanced 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 petitioners on bail.

Consequently, the present bail application filed under Section

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

- (1) Mohan Lal S/o Ramesawar Lal Ji (2) Ramsingh S/o

Bhagwat Singh Ji Ranawat arrested in connection with F.I.R.

No. 187/2021, Police Station Mangalwad, District Chittorgarh,

shall be released on bail provided they furnish a personal bond of

Rs.50,000/- (Rupees: Fifty Thousand Only) each 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 51-/praveen/-

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