Nand Ram Kukna vs State Of Rajasthan

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

No. 118/2019, Police Station Mahajan, District Bikaner for the offences under Sections 212, 216-A, 307, 323, 353, 336, 420 & 120-B of I.P.C.

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

Learned counsel for the petitioner submits that after rejection of the first bail application of the petitioner on 06.01.2020, the charge-sheet has been

filed. He further submits that except the allegation of allowing the principal accused to stay in his house, there is no overt act attributed to the present

petitioner in this case. He further submits that the conclusion of trial will take sufficient long time and therefore, he prays that the petitioner may be

enlarged on bail.

Learned Public Prosecutor opposes the bail application. 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 third bail application filed under Section 439 of Cr.P.C. is allowed. It is ordered that the accused-petitioner - Nand Ram

Kukna S/o Jainarayan arrested in connection with F.I.R. No. 118/2019, Police Station Mahajan, District Bikaner 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.