SRIRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Present application has been filed by the applicant, seeking extension of time to furnish sureties pursuant to the order dated 21.05.2020, passed by this Court in SB Criminal Misc. Bail Application No.5010/2020.

(2.) Learned counsel for the applicant submitted that while allowing the bail application, filed by the applicant, vide order dated 21.05.2020, this Court directed to release the applicant on bail on his furnishing personal bonds only. However, the applicant was directed to furnish requisite sureties by 15.06.2020, looking to the complete lock-down amidst spread of COVID-19.

(3.) Learned counsel for the applicant submitted that the applicant could not furnish the requisite sureties by 15.06.2020 as stipulated in the order dated 21.05.2020 due to complete lockdown in the State. However, the applicant is ready to furnish the requisite sureties but now the trial Court is not accepting the same. Thus, a prayer has been made to direct the concerned trial Court to accept the requisite sureties pursuant to the order dated 21.05.2020 and/or to extend the period for furnishing the sureties.