Jitendra Singh vs State
2021 Latest Caselaw 2637 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1416/2021

Jitendra Singh S/o Shri Govind Singh, Aged About 33 Years, R/o Village-Rasheedpura, Tehsil Deedwana, District Nagaur (Rajasthan).

(Presently Lodged In Sub Jail, Deedwana).

----Petitioner Versus State, Through P.p.

----Respondent

For Petitioner(s) : Mr. Bharat Singh For Respondent(s) : Mr. Mohd. Javed Gouri, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/02/2021 Heard.

The petitioner(s) has/have been arrested in FIR No.66/2019-

20 Excise Preventive Force, Nawa for the offence(s) punishable

under Section(s) 14/54 of Excise Act. He/She/They has/have

preferred this/these bail application(s) under Section 439 Cr.P.C.

Learned counsel for the petitioner(s) has submitted that

offence(s) alleged to have been committed by the petitioner(s)

is/are triable by Magistrate.

Learned Public Prosecutor has opposed the bail

application(s).

Having regard to the totality of the facts and circumstances

of the case and taking into consideration the fact that the alleged

offence(s) levelled against the petitioner(s) is/are triable by

Magistrate, without expressing any opinion on the merits of the

(2 of 2) [CRLMB-1416/2021]

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

petitioner(s) under Section 439 Cr.P.C.

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s)

Jitendra Singh S/o Shri Govind Singh shall be released on bail in

connection with FIR No.66/2019-20 Excise Preventive Force, Nawa

provided he/she/they execute(s) 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/her/their

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

73-akash/-

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