[email protected] S/O Samandar Singh ... vs State Of Rajasthan
2021 Latest Caselaw 519 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               16052/2020

[email protected] S/o Samandar Singh Raisikh, R/o Chhapar
Mohalla Ps Kumher Dist. Bharatpur Raj. (At Present Confined In
Central Jail Bharatpur Raj.)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

For Petitioner(s) : Mr. Naresh Kumar Singhal 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

Cr.P.C.

2. F.I.R. No.46/2019-20 was registered at Police Station Excise

Rural Circle, Bharatpur for offence under Sections 19/54 and

16/54 of Rajasthan Excise Act.

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

recovered liquor is less than fifty litres.

4. Learned Public Prosecutor has opposed the bail application.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

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

(2 of 2) [CRLMB-16052/2020]

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 trial Court with the stipulation that he shall appear before

that Court and any Court to which the matter be transferred, on

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

so.

(PANKAJ BHANDARI),J

ARTI SHARMA /110

Powered by TCPDF (www.tcpdf.org)