Chandra Prakash @ Chandu vs State Of Rajasthan
2021 Latest Caselaw 10811 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 6604/2021

Chandra Prakash @ Chandu S/o Shri Prahlad Ram, Aged About 34 Years, Mokhab, Sheo Police Station, District Barmer. (Lodged In Sub Jail Balotra).

----Petitioner Versus State Of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Vijay Raj Bishnoi For Respondent(s) : Mr. Anees Bhurat, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/07/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.65/2017 of Police

Station RGT Rawali Nadi District Barmer for the offences

punishable under Sections 19/54, 14/57, 54-D of Rajathan Excise

Act. He has preferred this bail application under Section 439

Cr.P.C.

Learned counsel for the petitioner has submitted that after

rejection of the first bail application of the petitioner, he has been

arrested in all other cases and is in judicial custody. It is also

submitted that so far as regarding the case against the petitioner

lodged in State of Bihar is concerned, he was already produced on

production warrant in Bihar and he is in judicial custody there. It

(2 of 2) [CRLMB-6604/2021]

is further submitted that in almost all the cases pending against

the petitioner, he has been arrested and in some of the cases, he

has been enlarged on bail. It is also submitted that the petitioner

is in custody since last more than four months and taking into

consideration the facts and circumstances of the case, he may be

enlarged on bail.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances

of the case, without expressing any opinion on the merits of the

case, I deem it just and proper to grant bail to the accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner Chandra Prakash

@ Chandu S/o Shri Prahlad Ram shall be released on bail in

connection with FIR No.65/2017 of Police Station RGT Rawali Nadi

District Barmer provided he executes a personal bond in a sum of

Rs.50,000/- with two sound and solvent sureties of Rs.25,000/-

each to the satisfaction of learned trial court for his appearance

before that court on each and every date of hearing and whenever

called upon to do so till the completion of the trial.

(VIJAY BISHNOI),J

Surabhii/82-

Powered by TCPDF (www.tcpdf.org)