Ganpat Das vs State
2021 Latest Caselaw 19444 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 17201/2021

1. Ganpat Das S/o Shri Modi Das, Aged About 32 Years, R/o Village Madariya, P.s. Deogarh, District Rajsamand (Rajasthan) (Presently Lodged In District Jail, Dungarpur)

2. Lumb Singh S/o Shri Panne Singh, Aged About 38 Years, R/o Village Khedi, P.s. Diver, District Rajsamand (Rajasthan) (Presently Lodged In District Jail, Dungarpur)

----Petitioners Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Hitendra Singh 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.394/2021 of

Police Station Bichhiwara District Dungarpur for the offences

punishable under Sections 19/54 of 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-17201/2021]

Accordingly, this bail application filed under Section 439

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

Shri Modi Das and Lumb Singh S/o Shri Panne Singh shall be

released on bail in connection with FIR No.394/2021 of Police

Station Bichhiwara District Dungarpur 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/503-

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