Citation : 2021 Latest Caselaw 19316 Raj
Judgement Date : 17 December, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 17019/2021
Mangal Singh S/o Shri Malkeet Singh, Aged About 40 Years, R/o Delva (04 D.d.), P.s. Padampur, Distt. Sriganganagar (Raj.). (At Present Lodged In Sub Jail Srikaranpur)
----Petitioner Versus State, Through Pp
----Respondent
For Petitioner(s) : Mr. Kuldeep Sharma. For Respondent(s) : Mr. Mahipal Vishnoi, P.P.
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment / Order
17/12/2021
The present bail application has been filed under Section 439
Cr.P.C. The petitioner has been arrested in connection with F.I.R.
No.242/2021, Police Station Padampur, District Sriganganagar, for
the offence under Section 16/54 of the Rajasthan Excise Act.
Learned counsel for the petitioner submits that the offence
alleged to have been committed by the petitioner is triable by
Magistrate. The petitioner is in judicial custody and the trial of the
case will take sufficient long time. Therefore, the benefit of bail
should be granted to the accused-petitioner.
Learned Public Prosecutor has opposed the bail application.
I have considered the arguments advanced before me and
gone through the material available on record.
(2 of 2) [CRLMB-17019/2021]
Taking into account the facts and circumstances of the case,
without commenting on the merits of the case, this Court deems it
just and proper to release the petitioner on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is
allowed and it is ordered that the accused-petitioner Mangal Singh
S/o Shri Malkeet Singh shall be enlarged on bail in F.I.R.
No.242/2021, Police Station Padampur, District Sriganganagar
provided he furnishes a personal bond in the sum of Rs.1,00,000/-
with two sureties of Rs.50,000/- each to the satisfaction of the
learned trial Judge for his appearance before the court concerned
on all the dates of hearing as and when called upon to do so.
(MANOJ KUMAR GARG),J
159-prashant/-
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