Rajendra And Ors vs State Of Rajasthan

Lawyers are not physically appearing in the Court in view of the unprecedented situation being faced by the country due to pandemic of novel corona

virus (COVID-19).

The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R.

No.386/2019, Police Station Kotwali, District Nagaur for the offence under Sections 306 and 120B of IPC.

Heard learned counsel for the parties. Perused the material available on record.

Learned counsel for the petitioners submits that the charge- sheet in the case has been filed. He further submits that the petitioners are facing

incarceration since 04.03.2021. He further submits that there is no direct allegation of harassment against the present petitioners. The conclusion of

trial will take sufficient long time. He, therefore, prays that the petitioners may be enlarged on bail.

Learned Public Prosecutor opposes the bail application. Having regard to the peculiar facts and circumstances of the case as also the present situation

of the country due to pandemic of corona virus (COVID-19), in particular the jails, this Court deems it just and proper to release the petitioners on bail.

Consequently, the present bail application filed under Section 439 of Cr.P.C. is allowed. It is ordered that the accused-petitioners-(1) Rajendra S/o

Mangilal (2) Anil S/o Mangilal arrested in connection with F.I.R. No. 386/2019, Police Station Kotwali, District Nagaur shall be released on bail

provided they furnish a personal bond of Rs.50,000/- (Rupees: Fifty Thousand Only) 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.