Buta Singh vs State Of Rajasthan
2021 Latest Caselaw 10727 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8774/2021

Buta Singh S/o Jeet Singh, Aged About 25 Years, R/o Ward No. 35 Hanumangarh Town District Hanumangarh (At Present In District Jail Hanumangarh)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Jitendra Ojha For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

13/07/2021

This bail application has been filed under Section 439 Cr.P.C.

in connection with FIR No.202/2021 registered at Police Station,

Hanumangarh Town District Hanumangarh for offence under

Section(s) 19/54 of Rajasthan Excise Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Taking into consideration the overall facts and circumstances

of the case but without commenting further on merits of the case,

I deem it just and proper to enlarge the petitioner on bail.

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Buta Singh S/o Jeet Singh, be

released on bail under Section 439 Cr.P.C. in connection with

aforesaid FIR provided the petitioner furnishes a personal bond of

Rs.20,000/- with one surety in the like amount to the satisfaction

(2 of 2) [CRLMB-8774/2021]

of the concerned Magistrate with the stipulation that he shall

comply with all the conditions laid down under Section 437(3)

Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

16-1/-saurabh

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