Sriram @ Sariya vs State Of Rajasthan

Present application has been filed by the applicant, seeking extension of time to furnish sureties pursuant to the order dated 21.05.2020, passed by

this Court in SB Criminal Misc. Bail Application No.5010/2020.

Learned counsel for the applicant submitted that while allowing the bail application, filed by the applicant, vide order dated 21.05.2020, this Court

directed to release the applicant on bail on his furnishing personal bonds only. However, the applicant was directed to furnish requisite sureties by

15.06.2020, looking to the complete lock-down amidst spread of COVID-19.

Learned counsel for the applicant submitted that the applicant could not furnish the requisite sureties by 15.06.2020 as stipulated in the order dated

21.05.2020 due to complete lockdown in the State. However, the applicant is ready to furnish the requisite sureties but now the trial Court is not

accepting the same. Thus, a prayer has been made to direct the concerned trial Court to accept the requisite sureties pursuant to the order dated

21.05.2020 and/or to extend the period for furnishing the sureties.

For the reasons stated in the application, the same is allowed.

Accordingly, the time/date (15.06.2020) granted to the applicant for furnishing requisite sureties vide order dated 21.05.2020 is hereby extended

further till 30.06.2021. The applicant may now furnish requisite sureties to the satisfaction of the concerned trial Court by 30.06.2021.