Mangilal vs State Of Rajasthan

Vinit Kumar Mathur, J

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

No.120/2021, registered at Police Station Matoda, District Jodhpur for the offences punishable under Sections 376-D & 306 of IPC.

Heard learned counsel for the parties. Perused the material available on record.

Learned counsel for the petitioner submits that charge-sheet in the case has been filed. He submits that the petitioner and Mst. ‘L’ were in

relationship and were regularly talking to each other on telephone. The call details are on record. He further submits that merely because the fact of

relationship between the petitioner and Mst. ‘L’ came to the knowledge of her father, she got frightened and committed suicide. The conclusion

of trial will take sufficient long time, therefore, he prays that the petitioner may be enlarged on bail.

Learned Public Prosecutor opposes the bail application. 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 â€"Mangilal S/o Sh.

Birbal Ram arrested in connection with FIR No.120/2021, registered at Police Station Matoda, District Jodhpur 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.