Vijay vs State Of Rajasthan
2021 Latest Caselaw 4917 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2656/2021

Vijay S/o Ramniwas, Aged About 38 Years, R/o Near Railway Gate, Loharu, Distt. Bhiwani (Haryana). (At Present Lodged In District Jail Dungarpur).

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

                                                                 ----Respondent


For Petitioner(s)          :    Mr. Anuj Sahlot
For Respondent(s)          :    Mr. Vikram Sharma, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

22/02/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.64/2018

of Police Station Bichiwada, District Dungarpur for the offence(s)

punishable under Section(s) 19/54 & 57 of the 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(s) has submitted that the

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 that the alleged

(2 of 2) [CRLMB-2656/2021]

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) Vijay

S/o Ramniwas shall be released on bail in connection with FIR

No.64/2018 of Police Station Bichiwada, District Dungarpur

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

90-mohit/-

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