Ramniwas vs State

The present second 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.050/2020, Police Station Mundwa, District Nagaur for the offences under Sections 341, 323, 447, 324, 307 and 326/34 of the IPC.

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

Learned counsel for the petitioner submits that after the rejection of the first bail application of the petitioner by this Court on 28.09.2020, the charge-

sheet in the case has been filed. He further submits that the co-accused Ram Kunwar and Anni Devi have been enlarged on bail by the co-ordinate

Bench of this Court vide order dated 03.12.2020. The conclusion of trial will take sufficient long time. He, therefore, prays that the petitioner may be

enlarged on bail.

Learned Public Prosecutor as well as learned counsel for the complainant oppose 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 petitioner on bail.

Consequently, the present second bail application filed under Section 439 of Cr.P.C. is allowed. It is ordered that the accused- petitioner - Ramniwas

S/o Shri Bhaga Ram arrested in connection with F.I.R. No. 050/2020, Police Station Mundwa, District Nagaur shall be released on bail provided he

furnishes 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.