Vikram Rawal 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 Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R.

No.157/2017, Police Station Takhatgarh District Pali for the offences under Sections 420, 406, 409 & 120-B of IPC.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

It is submitted by learned counsel for the petitioner that the charge sheet in the case has been filed. He further submits that other identical matters, the

petitioner has already been enlarged on bail. Co-accused Dilip Rawal who is similarly situated to the petitioners has also been enlarged on bail by a

coordinate bench of this court vide order dated 14.10.2020. The conclusion of trial will take sufficiently long time, therefore, it is prayed that the

petitioners may be enlarged on bail.

The learned Public Prosecutor opposes the bail. 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 bail application is allowed. It is ordered that the accused-petitioner Vikram Rawal S/o Sh. Mohan Lal arrested in connection with

F.I.R. No.157/2017, Police Station Takhatgarh District Pali 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.