Nilabh Saxena vs State Of Rajasthan, Through P.p.

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.72/2014 of Police

Station Kotwali Jalore, District Jalore, for the offence punishable under Sections 420, 406, 120B IPC.

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 AAG appearing for the State has opposed the bail application.

I have heard learned AAG and gone through the case file as well as material available on record.

Taking into account the facts and circumstances of the case and also the facts that the offences are triable by the Magistrate and similarly situated

co-accused Amit Kumar has already been released on bail and the accused petitioner is in judicial custody and the trial of the case will take a long

considerable time, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under

Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Nilabh Saxena S/o Shri Ramesh Chand Saxena

shall be released on bail in connection with FIR No.72/2014 of Police Station Kotwali Jalore, District Jalore, provided he executes a personal bond in a

sum of Rs.50,000/- with one sound and solvent surety of the like amount 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.