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Rajasthan High Court - Jaipur

Premchand S/O Shri Radhakishan vs State Of Rajasthan on 11 June, 2020

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No. 6308/2020

Premchand S/o Shri Radhakishan, Aged About 48 Years, R/o
Kaseri Ps Mandawar Dist. Dausa Raj. (At Present Lodged In Dist.
Jail Dausa)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent

For Petitioner(s) : Mr. N.S. Dhakad for Mr. S. Gaharana For Respondent(s) : Mr. Sher Singh Mehla, PP HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 11/06/2020 This bail application has been filed under Section 439 Cr.P.C. in connection with FIR No.104/2020 registered at Police Station, Mandawar, District Dausa, for offence under Section(s) 332, 353, 427, 506 IPC and during the investigation, police found Sections 332, 353, 506, 427 of IPC and Section 51 of the Disaster Management Act, 2005.

Learned counsel for the petitioner submits that there is no injury caused on any person. The allegations against the accused petitioner are of having threatened and quarreled with the complainant during COVID-19 Pandemic period as they were directed to maintain social distance and put their mask. Learned counsel submits that the petitioner is in judicial custody and no further is required to be recovered from him.

Learned Public Prosecutor has opposed the bail application. (Downloaded on 11/06/2020 at 09:10:15 PM)

(2 of 2) [CRLMB-6308/2020] Taking into consideration the overall facts and circumstances of the case, but without commenting on merits of the case, I deem it just and proper to enlarge the petitioner on bail.

Therefore, this bail application is allowed and it is ordered that the accused petitioner - Premchand S/o Shri Radhakishan be released on bail under Section 439 Cr.P.C. in connection with aforesaid FIR provided he furnishes a personal bond of Rs.20,000/- with one surety in the like amount to the satisfaction of the concerned Magistrate with the stipulation that he shall comply with all the conditions laid down under Section 437(3) Cr.P.C.

(SANJEEV PRAKASH SHARMA),J SUNIL SOLANKI /19/23 (Downloaded on 11/06/2020 at 09:10:15 PM) Powered by TCPDF (www.tcpdf.org)