Badriprasad vs State Of Rajasthan
2021 Latest Caselaw 3252 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT Sriganganagar S.B. Criminal Miscellaneous Bail Application No. 1805/2021

Badriprasad S/o Kohraram, Aged About 30 Years, 03 Dam, P.s. Ramsinghpur, District Sriganganagar, Rajasthan. (At Present Lodged In District Jail Sri Ganganagar).

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

----Respondent

For Petitioner(s) : Mr. Sanjay Raj Pandit For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/02/2021

Heard learned counsel for the parties and perused

the material available on record.

The petitioner(s) has/have been arrested in FIR

No.92/2019 of Police Station Raisinghnagar, District

Sriganganagar for the offence(s) punishable under

Section(s) 54A of Rajasthan Excise Act. He/She/They

has/have preferred this/these bail application(s) under

Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that

the offences alleged to have been committed by the

petitioner 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

(2 of 2) [CRLMB-1805/2021]

that the alleged offence(s) levelled against the

petitioner(s) is/are triable by Magistrate, without

expressing any opinion on the merits of the 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) Badriprasad S/o Kohraram shall be released

on bail in connection with FIR No.92/2019 of Police

Station Raisinghnagar, District Sriganganagar 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

82-mohit/-

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