Naresh vs State Of Rajasthan

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

Heard learned counsel for the parties and perused the material available on record.

The petitioner has been arrested in connection with FIR No.261/2020 of Police Station Rajgarh, District Churu for the offence punishable under

Sections 341, 323, 325/34 of IPC and Sections 3(1)(R)(S), 3(2)(VA) of SC/ST Act. He has preferred this second bail application under Section 439

Cr.P.C.

Learned counsel for the petitioner submits that the charge-sheet has been filed in this matter.

Learned P.P. opposes the bail application.

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

but 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 Naresh S/o Mohan Lal shall be released on

bail in connection with FIR No.261/2020 of Police Station Rajgarh, District Churu 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.