Manna Lal Joshi vs State of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.213/2014, Police

Station Bhupalpura for the offence under Sections 420, 467, 468, 471 & 120-B.

Lawyers are abstaining from work in view of the unprecedented situation being faced by the country due to pandemic of novel corona virus (COVID-

19).

Learned Additional Advocate General appearing for the State opposed the bail application.

I have gone through the bail application and the material available on record.

Taking into account the facts and circumstances of the case so also the fact that the offence alleged to have been committed by the petitioner is

triable by Magistrate, the petitioner is in judicial lockup and the trial of the case will take further long considerable time, this Court deems it just and

proper to release the petitioner on bail.

Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner Manna Lal Joshi S/o Janaki Lal

Joshi shall be enlarged on bail in FIR No.213/2014, P.S. Bhupalpura provided he furnishes a personal bond in the sum of Rs.1,00,000/- with two

sureties of Rs.50,000/- each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as

and when called upon to do so.