Shiva Kansal vs State Of Rajasthan

Lawyers are not 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.293/2020, Police Station Sadar, District Sriganganagar for the offence under Sections 420 & 120-B of the I.P.C.

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

Learned counsel for the petitioner submits that the present dispute is of civil nature. He further submits that the petitioner is facing incarceration for

last more than one month. Therefore, it is prayed that the petitioner may be enlarged on bail.

Learned Public Prosecutor & learned counsel for the complainant have vehemently opposed 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 bail application filed under Section 439 of Cr.P.C. is allowed. It is ordered that the accused-petitioner-Shiva Kansal S/o

Banwarilal arrested in connection with F.I.R. No.293/2020, Police Station Sadar, District Sriganganagar 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.