Vikram @ Vikki Bana vs State Of Rajasthan

The petitioner has been arrested in connection with FIR No.76/2018 of Police Station Bhojasar, District Jodhpur Rural, for the offence punishable under Sections 302, 307, 323, 120-B, 147, 148 and 149 of IPC. He has preferred this bail application under Section 439 Cr.P.C.

Counsel for the petitioner appeared through video call and submits that co-accused Manish Sekhani and Narpat Ram have already been enlarged on bail and the principal accused in this matter have already been acquitted by the trial Court vide judgment dated 21.12.2019. He further submits that the compromise has arrived between the parties. The accused- petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

Learned Public Prosecutor has vehemently opposed the bail application.

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 accused petitioner under Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioner Vikram @ Vikki Bana S/o Bhagwanaram Bishnoi shall be released on bail in connection with FIR No.76/2018 of Police Station Bhojasar, Distt. Jodhpur Rural provided he executes a personal bond in a sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.