Deepesh Kumar vs State Of Rajasthan
2021 Latest Caselaw 5404 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2783/2021

1. Deepesh Kumar S/o Sh. Jale Singh Jat, Aged About 25 Years, R/o Alaudeen Pur, P.s. Luharu, Dist. Bhiwani, (Hariyana). (At Present Lodged At District Jail, Bhilwara).

2. Rajvirendra S/o Sh. Jainarayan Jat, Aged About 42 Years, R/o Dod Ka Deena Kaluwala, P.s. Badra, Dist. Charkhi Dadri (Haryana). (At Present Lodged In District Jail, Bhilwara).

                                                                  ----Petitioners
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)          :    Mr. S.S. Sisodia
For Respondent(s)          :    Mr. A.R. Chaudhary, PP



             HON'BLE MR. JUSTICE VIJAY BISHNOI

                           Judgment / Order

24/02/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.110/2021

of Police Station Pratap Nagar, District Bhilwara for the offence(s)

punishable under Section(s) 14, 19/54 of Rajasthan Excise Act,

1950. 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).

(2 of 2) [CRLMB-2783/2021]

Having regard to the totality of the facts and circumstances

of the case and taking into consideration 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) (1)

Deepesh Kumar S/o Sh. Jale Singh Jat and (2) Rajvirendra S/o Sh.

Jainarayan Jat shall be released on bail in connection with FIR

No.110/2021 of Police Station Pratap Nagar, District Bhilwara

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

78-mohit/-

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