Rahul vs State Of Rajasthan
2021 Latest Caselaw 19442 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 17213/2021

1. Rahul S/o Laxman, Aged About 23 Years, Gitoriya, P.s.

Charbhuja, Dist. Rajsamand. (At Present Lodged In Dist. Jail, Rajsamand).

2. Dinesh S/o Mangi Lal, Aged About 24 Years, Kheto Ki Bhagal, Kelwa, P.s. Kelwa, Dist. Rajsamand. (At Present Lodged In Dist. Jail, Rajsamand).

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

----Respondent

For Petitioner(s) : Mr. Mohan Ram Choudhary For Respondent(s) : Mr. SK Bhati, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/12/2021

Heard learned counsel for the petitioners as well as learned

Public Prosecutor and also perused the material on record.

The petitioners have been arrested in FIR No.393/2021 of

Police Station Rajnagar District Rajsamand for the offences

punishable under Sections 19/54 and 54 of Rajasthan Excise Act.

They have preferred this bail application under Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioners under Section 439 Cr.P.C.

(2 of 2) [CRLMB-17213/2021]

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioners Rahul S/o

Laxman and Dinesh S/o Mangi Lal shall be released on bail in

connection with FIR No.393/2021 of Police Station Rajnagar

District Rajsamand provided each of them 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

SURABHII/508-

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