Kishan S/O Jagdish Prasad vs State Of Rajasthan
2021 Latest Caselaw 381 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               15071/2020

Kishan S/o Jagdish Prasad, R/o Rampura Devliya Ps Bagru Dist.
Jaipur Raj. (At Present Confined In Central Jail Jaipur Raj.)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Dheeraj Tripathi through VC For Respondent(s) : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

18/01/2021

1. Petitioner has filed this bail application under Section 439

Cr.P.C.

2. F.I.R. No.198/2018 was registered at Police Station Paniyala,

District Jaipur Rural (Raj.) for offence under Sections 19, 54 of

Rajasthan Excise Act.

3. It is contended by counsel for the petitioner that similarly

situated co-accused has been granted bail.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that about 480 boxes of liquor have been

recovered from the truck. Petitioner is the owner of the vehicle.

Other than the present case, there are eight cases registered

against the petitioner.

5. I have considered the contentions.

(2 of 2) [CRLMB-15071/2020]

6. Considering the contentions put forth by counsel for the

State, I am not inclined to entertain the bail application.

7. This bail application is, accordingly, dismissed.

(PANKAJ BHANDARI),J

ARTI SHARMA /18

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