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Judgment
7 paragraphs · 254 wordsVijay Bishnoi, J
Heard.
The petitioner was ordered to be released on bail by this Court on 13.5.2020 subject to the condition that he shall execute a personal bond in the sum of Rs.1,00,000/- along with two sureties of Rs.50,000/-each.
The aforesaid order was passed by this Court taking into consideration the Covid-19 situation and time was granted to the petitioner to furnish the requisite sureties by 30th May, 2020 to the satisfaction of the learned trial court.
Learned counsel for the petitioner has submitted that as the petitioner was in jail in connection with some another matter, he could not furnish the personal as well as the sureties bonds by 30th May, 2020 as directed by this Court. It is, thus, prayed that now the petitioner may be allowed to furnish personal as well as sureties bonds up to 30th July, 2022. It is also submitted that father of the petitioner has died and in another case, he has already been enlarged on parole for a period of fifteen days.
Taking into consideration the overall facts and circumstances of the case, it is ordered that the if the petitioner - Om Prakash S/o Baldev Ram furnishes a personal bond in the sum of Rs.1,00,000/- along with two sureties of Rs.50,000/- each by 30th July, 2022 to the satisfaction of the trial court, he shall be enlarged on bail as per the order of this Court dated 13.5.2020 passed in S.B. Criminal Misc. Bail Application No.2650/2020.
The criminal misc. application is disposed of accordingly.