Dharmpl Meena S/O Lt. Shri ... vs The State Of Rajasthan
2021 Latest Caselaw 1256 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                                1883/2021

Dharmpl Meena S/o Lt. Shri Mohanlal, Aged About 27 Years, R/o
Meeno Ki Badi Dhani, Village Achrol Police Station Chandwaji,
District Jaipur. At Present R/o Takrada, Police Station Kaladera
District Jaipur. (At Present Confined In District Jail Sikar.)
                                                                   ----Petitioner
                                    Versus
The State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Vinod Kumar Sharma For Respondent(s) : Mr. Riyasat Ali, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/02/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.325/2020 was registered at Police Station Kalwad

District Jaipur for offence under Sections 19, 54, 54(A) of

Rajasthan Excise Act.

3. It is contended by counsel for the petitioner that co-accused

from whom recovery was effected has been enlarged on bail. No

recovery has been effected from the present petitioner. Petitioner

is not having any criminal antecedents.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

(2 of 2) [CRLMB-1883/2021]

6. Considering the contentions put forth by counsel for the

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

7. This 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 trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be transferred, on

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

so.

(PANKAJ BHANDARI),J

ARTI SHARMA /57

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