Punam vs State Of Rajasthan

In wake of onslaught Covid-19, as an abundant caution, hearing of cases shall be only through video conferencing.

Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

The petitioner has been arrested in connection with FIR No. 38/2020 of Police Station Sajjangarh, District Banswara, for the offences punishable under Sections 341, 392/34 of I.P.C. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner stated that the offences are triable by first-class Magistrate; benefit of bail was granted to other co-accused person, therefore, benefit of bail may also be granted to the petitioner.

On the contrary, learned Public Prosecutor has opposed the bail application.

Co-accused has been granted bail by the co-ordinate Bench of this Court vide order dated 25.06.2020 in S.B. Criminal Misc. Bail Application No.6334/2020.

Having regard to the totality of the facts and circumstances of the case, looking to the fact that co-accused has already been enlarged on bail by this Court, therefore, without expressing any opinion on the merits and de-merits of the case, I deem 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 Punam S/o Shri. Bahadur shall be released on bail in connection with FIR No. 38/2020 of Police Station Sajjangarh, District Banswara, provided he execute a personal bond in a sum of Rs. 50,000/- alongwith two 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.