Mahendra Kumar S/O Jagannath vs State Of Rajasthan
2021 Latest Caselaw 513 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous Bail Application No.
                               16006/2020

Mahendra Kumar S/o Jagannath, R/o Subhash Coloni Thana
Ramganjmandi Dist. Kota Raj. (At Present Confined At Central
Jail Kota)
                                                                        ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent

For Petitioner(s) : Mr. Abdul Rahim Khan present in the Court For Respondent(s) : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

20/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 447/2020 was registered at Police Station

Ramganjmandi Kota for offence under Sections 19, 54 Rajasthan

Excise Act.

3. It is contended by counsel for the petitioner that ten litre

liquor was recovered from the petitioner.

4. Learned Public Prosecutor has opposed the bail application.

It is contended that petitioner has criminal antecedents.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

(2 of 2) [CRLMB-16006/2020]

petitioner, I deem it proper to allow the bail application.

7. This bail application is accordingly allowed and it is directed

that accused petitioner shall be released on bail provided he

furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees

One Lac only) together with two sureties in the sum of

Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction

of the learned trial court with the stipulation that he shall appear

before that Court and any court to which the matter is transferred,

on all subsequent dates of hearing and as and when called upon to

do so.

(PANKAJ BHANDARI),J

ARTI SHARMA /103

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