Prahlad Meena S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 1172 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Second Bail Application No.
                                1820/2021

Prahlad Meena S/o Shri Kanhaiyalal Meena, Aged About 29
Years, R/o Vill. Badi Ka Bas Gujratiyon Ki Dhani Nai Kithadi Ps
Amer Dist. Jaipur (Presently Accused Confined At Central Jail
Jaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Deepak Chauhan For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

03/02/2021

1. Petitioner has filed this second bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 161/2020 was registered at Police Station Amer,

Jaipur (North) for offence under Sections 16/54 of I.P.C. and

Section 54-A of Rajasthan Excise Act.

3. It is contended by counsel for the petitioner that petitioner

was not arrested from the place where liquor was recovered. He

has been made an accused on the basis of information given by

the persons who were present there and alleged that petitioner

was driving the vehicle. However, none of those persons have

been made witnesses in this case. It is also contended that co-

accused-owner of the vehicle has been granted bail by the Apex

(2 of 2) [CRLMB-1820/2021]

Court.

4. Learned Public Prosecutor has opposed the second bail

application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioner, I deem it proper to allow the second bail application.

7. This second bail application is accordingly allowed and it is

directed that accused petitioner shall be released on bail provided

he furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /25

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