Girvar Singh vs State Of Rajasthan

The present second bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R.

No.379/2019, Police Station Kotwali, District Jaisalmer for the offence under Sections 420, 409 & 120-B IPC.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

It is submitted by learned counsel for the petitioner that after the rejection of the first bail application of the petitioner on 20.10.2020, the charge-sheet

in the case has been filed. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the petitioner may be enlarged on bail.

The learned Public Prosecutor opposes the bail. Having regard to the facts and circumstances of the case and upon a consideration of the arguments

advanced, this Court is of  the opinion that the bail application filed by the petitioner deserves to be accepted.

Consequently, the present second bail application filed under Section 439 Cr.P.C. is allowed. It is ordered that the accused- petitioner Girvar Singh S/o

Sh. Hem Singh arrested in connection with F.I.R. No.379/2019, Police Station Kotwali, District Jaisalmer 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.