[email protected] S/O Ramchandra vs State Of Rajasthan
2021 Latest Caselaw 934 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous Bail Application No.
                               16010/2020

 [email protected] S/o Ramchandra, Aged About 45 Years, R/o
 Chikani Ps Sadar Dist. Alwar Raj. (At Present Confined In Central
 Jail Alwar)
                                                                   ----Petitioner
                                    Versus
 State Of Rajasthan, Through P.p.
                                                                 ----Respondent

For Petitioner(s) : Mr. Dushyant Singh Naruka For State : Mr. Sher Singh Mahla,PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

29/01/2021

1. Petitioner has filed this bail application under Section

439 of Cr.P.C.

2. F.I.R. No. 723/2020 was registered at Police Station Sadar,

Alwar for offence under Sections 16/54 of Rajasthan Excise Act.

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

was not arrested from the place from where the liquor was

recovered. It is contended that the recovered liquor is less than 50

litres.

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-16010/2020]

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.

8. A copy of this order be sent to concerned S.H.O. for

recording this condition in the Village Crime Record Book so that

in the event of petitoner's repeating offence, S.H.O. can move the

Court for cancellation of bail.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /59

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