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Judgment
15 paragraphs · 278 wordsVinit Kumar Mathur, J
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 Cr.P.C. on behalf of the petitioner who is in custody in connection with FIR
No.184/2021, Police Station Nawa, District Nagaur for the offences punishable under Sections 354 & 452 of IPC.
Heard learned counsel for the parties. Perused the material available on record.
Learned counsel for the petitioner submits that charge-sheet in the case has been filed. He submits that petitioner is facing incarceration for almost
two and a half months. The conclusion of trial will take sufficient long time, therefore, he prays that the petitioner 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 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 â€"Vijay Kumar @
Bijju S/o Sh. Ramkaran arrested in connection with FIR No.184/2021, Police Station Nawa, 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.