Omprakash vs State Of Rajasthan
2022 Latest Caselaw 9596 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc. Application No. 224/2022

In

S.B. Criminal Misc. Bail Application No. 2650/2020

Om Prakash S/o Baldev Ram, aged about 31 Years, B/c Vishnoi, R/o Haniya, Khindakhor, Tehsil Osiyan, Distt. Jodhpur (Raj.)

(Presently lodged at Central Jail, Jodhpur)

----Petitioner Versus The State of Rajasthan through PP

----Respondents

For Petitioner(s) : Mr. M.L. Bishnoi For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/07/2022

Heard.

The petitioner was ordered to be released on bail by

this Court on 13.5.2020 subject to the condition that he

shall execute a personal bond in the sum of

Rs.1,00,000/- along with two sureties of Rs.50,000/-

each.

The aforesaid order was passed by this Court taking

into consideration the Covid-19 situation and time was

granted to the petitioner to furnish the requisite sureties

(2 of 2)

by 30th May, 2020 to the satisfaction of the learned trial

court.

Learned counsel for the petitioner has submitted that

as the petitioner was in jail in connection with some

another matter, he could not furnish the personal as well

as the sureties bonds by 30th May, 2020 as directed by

this Court. It is, thus, prayed that now the petitioner may

be allowed to furnish personal as well as sureties bonds

up to 30th July, 2022. It is also submitted that father of

the petitioner has died and in another case, he has

already been enlarged on parole for a period of fifteen

days.

Taking into consideration the overall facts and

circumstances of the case, it is ordered that the if the

petitioner - Om Prakash S/o Baldev Ram furnishes a

personal bond in the sum of Rs.1,00,000/- along with two

sureties of Rs.50,000/- each by 30th July, 2022 to the

satisfaction of the trial court, he shall be enlarged on bail

as per the order of this Court dated 13.5.2020 passed in

S.B. Criminal Misc. Bail Application No.2650/2020.

The criminal misc. application is disposed of

accordingly.

(VIJAY BISHNOI),J

ms rathore

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