Jetha Ram vs State
2021 Latest Caselaw 10731 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8772/2021

Jetha Ram S/o Ramkaran, Aged About 48 Years, R/o Aguna Bas, Palana, Police Station Deshnok, District Bikaner (Lodged In Central Jail, Bikaner)

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Shyam Sunder Khatri 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.70/2021 registered at Police Station,

Deshnok, Bikaner 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 nature of allegations of having

90 quarters of liquor without licence and that the petitioner is in

jail since one month 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 - Jetha Ram S/o Ramkaran, be

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

(2 of 2) [CRLMB-8772/2021]

aforesaid FIR provided the petitioner furnishes a personal bond of

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

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

14-1/-saurabh

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