Ravindra Kumar vs State Of Rajasthan

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

No.190/2020, Police Station Kotgate, District Bikaner, registered for the offence under Sections 420, 406, 467, 468, 469, 471, 120-B of the Indian

Penal Code.

Heard and considered the arguments advanced by the learned counsel for the petitioner through video conferencing and learned Public Prosecutor

present in person. Perused the material available on record.

Learned counsel for the petitioner stated that offences are triable by Magistrate and charge-sheet has been filed; and that the trial will take time. With

these submissions, learned counsel for the petitioner prayed that the benefit of bail may be granted to the accused-petitioner.

On the contrary, learned Public Prosecutor stated that eight other cases are pending against the accused-petitioner and there is involvement of forgery

of 39 lacs rupees in this case. Therefore, benefit of bail may not be granted to the accused-petitioner.

Having regard to the facts and circumstances of the case, particularly to the fact that offences are triable by Magistrate and charge-sheet has been

filed, as mentioned above and trial will take sufficiently long time, therefore, without expressing any opinion on the merits/demerits of the case, this

Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.

Consequently, the bail application is allowed. It is ordered that the accused-petitioner Ravindra Kumar S/o Shri Mahaveer Singh, arrested in

connection with F.I.R. No.190/2020, Police Station Kotgate, District Bikaner, shall be released on bail provided he furnishes a personal bond of

Rs.50,000/- and two surety bonds of Rs.25,000/- 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.