Mohan Ram vs State Of Rajasthan

In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.

This Court perused the material available on record.

The petitioner has been arrested in connection with FIR No. 142/2020 of Police Station, Khunkhuna, District Nagaur for the offences punishable

under Sections 341, 323, 308/34 IPC. He has preferred this bail application under Section 439 Cr.P.C.

Counsel for the petitioner at his own submits that he shall give some money towards the treatment incurred by the complainant, which is to the tune of

Rs.10,000/-.

Learned PP as well as counsel for the complainant still opposes the bail.

Looking to the fact that charge-sheet has already been filed, this Court is inclined to grant bail.

Having regard to the totality of the facts and circumstances of the case as also the fact that conclusion of the proceedings is likely to take some time

and without expressing any opinion on the merits of the case, this Court deems it just and proper to grant bail to the accused petitioner under Section

439 Cr.P.C.

Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Mohan Ram S/o Sh. Bajrang Lal shall be

released on bail in connection with FIR No. 142/2020 of Police Station, Khunkhuna, District Nagaur provided he executes a personal bond in a sum of

Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his appearance before that court on

each and every date of hearing and whenever called upon to do so till the completion of the trial.

Counsel for the petitioner undertakes to submit the amount of Rs.10,000/- alongwith bail bonds. On submission of amount, the trial court shall release

the same to the complainant.