Vikram Singh And Ors vs State, Through P.p.

Heard learned Public Prosecutor and perused the bail application(s) as well as the material available on record.

The petitioner(s) has/have been arrested in FIR No.31/2020 of Police Station Rajeev Gandhi Nagar, Distt. Jodhpur for the offence(s) punishable under

Section(s) 382, 342/34 IPC. He/She/They has/have preferred this/these bail application(s) under Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail application(s).

Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and

proper to grant bail to the petitioner(s) under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section 439 Cr.P.C. is/are allowed and it is directed that petitioner(s) â€" Vikram Singh S/o Shri

Mangal Singh and Suraj Singh @ Surendra Singh S/o Ratan Singh shall be released on bail in connection with FIR No.31/2020 of Police Station

Rajeev Gandhi Nagar, Distt. Jodhpur provided he/she/they execute(s) a personal bond in the sum of Rs.1,00,000/- and two sureties of Rs.50,000/-

each.

This Court is of the view that in the prevailing circumstances of complete lock-down amidst spread of COVID-19, furnishing of two sureties will be

difficult on the one hand and the same may pose eminent threat to the concerned. It is, therefore, ordered that the petitioners shall be released on bail

upon furnishing the personal bond. They may furnish requisite sureties by 15th May, 2020 to the satisfaction of the learned trial Court.

Petitioners shall be required to appear before that Court on all dates of hearing and as and when called upon to do so.

In case, they fail to furnish surety bonds by the stipulated time, the instant order will come to an end automatically.