HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2972/2021 Kan Singh S/o Goverdhan Singh, Aged About 58 Years, R/o Girrajpura, Police Station Nathdwara, District Rajsamand. (At Present Lodged In District Jail Rajsamand).
----Petitioner Versus The State of Rajasthan through the Public Prosecutor
----Respondent For Petitioner(s) : Mr. Ranjeet Singh Chouhan For Respondent(s) : Mr. Shrawan Bishnoi, P.P.
HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 01/03/2021 Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.
The petitioner has been arrested in FIR No.42/2021 of Police Station Nathdwara, District Rajsamand for the offence punishable under Section 16/54 of Rajasthan Excise Act. He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner has submitted that charge-sheet has been filed in the matter and the offence alleged to have been committed by the petitioner is triable by Magistrate.
Learned Public Prosecutor has opposed the bail application. Having regard to the totality of the facts and circumstances of the case and taking into consideration the fact that the alleged offence levelled against the petitioner is triable by Magistrate, without expressing any opinion on the merits of the case, I deem (Downloaded on 02/03/2021 at 09:23:56 PM) (2 of 2) [CRLMB-2972/2021] it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner - Kan Singh S/o Goverdhan Singh shall be released on bail in connection with FIR No.42/2021 of Police Station Nathdwara, District Rajsamand provided he executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- 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.
(VIJAY BISHNOI),J Abhishek Kumar S.No.159 (Downloaded on 02/03/2021 at 09:23:56 PM) Powered by TCPDF (www.tcpdf.org)