Pooja @ Pragati vs State Of Rajasthan

The present second bail applications has been filed under Section 439 Cr.P.C. on behalf of the petitioners who are in custody in connection with F.I.R.

No.152/2020, P.S. Chopasani Housing Board, District Jodhpur, for the offences under Sections 323, 341, 342 and 386/34 IPC.

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

After the rejection of the first bail applications on 2.11.2020 and 4.9.2020, the charge-sheet has been filed. He submits that Narpat Ram has been

enlarged on bail by the co-ordinate Bench of this Court vide order dated 11.12.2020. The conclusion of trial will take sufficiently long time, therefore, it

is prayed that the petitioners 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 second bail applications filed under Section 439 Cr.P.C. are allowed. It is ordered that the accused- petitioner (1)Pooja @ Pragati

D/o Lt. Sh. Suresh Prasad (2) Harji Ram @ Harish S/o Sh. Shiv Ram arrested in connection with F.I.R. No.152/2020, P.S. Chopasani Housing

Board, District Jodhpur shall be released on bail; provided they furnish a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) each 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.