Jaswant Singh vs State Of Rajasthan
2021 Latest Caselaw 9113 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4798/2021

Jaswant Singh S/o Chatar Singh, Aged About 52 Years, R/o Bajnirodi, P.s.kurabad, Dist. Udaipur (Raj.). (At Present Lodged At Central Jail, Udaipur).

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Abhishek Charan For Respondent(s) : Mr. B.R. Bishnoi, AGC

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

08/04/2021

The instant bail application has been filed under Section 439

Cr.P.C. on behalf of the petitioner, who is in custody in relation to

FIR No.76/2020, Police Station Vallabhnagar, District Udaipur for

offence under Section 19/54 of Rajasthan Excise Act.

Heard learned counsel for the petitioner and learned Public

Prosecutor and perused the material available on record.

Illicit liquor was recovered from a dumper and a tractor trolly

on 17.06.2020. Aaccused Punjaram was arrested at the spot. His

bail application has been accepted by the learned Sessions Court.

The prosecution has alleged that the petitioner escaped from the

spot.

In this background and having regard to the overall facts and

circumstances of the case as available on record and considering

the fact that the main accused Punjaram has been enlarged on

bail, this Court is inclined to extend indulgence of bail to the

(2 of 2) [CRLMB-4798/2021]

accused petitioner. Accordingly, the bail application is allowed and

it is directed that the accused-petitioner Jaswant Singh S/o Shri

Chatar Singh arrested in connection with the F.I.R. No.76/2020

registered at Police Station Vallabhnagar, District Udaipur shall be

released on bail provided he furnishes a personal bond of

Rs.50,000/- and two surety bonds of Rs.25,000/- each to the

satisfaction of the learned trial court with the stipulation to appear

before that Court on all dates of hearing and as and when called

upon to do so.

(SANDEEP MEHTA),J 58-Sudhir Asopa/-

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