Dharma Ram vs State Of Rajasthan
2021 Latest Caselaw 10836 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8956/2021

Dharma Ram S/o Raju Ram, Aged About 67 Years, R/o Bikharniya Kalan, Tehsil Degana, District Nagaur. (At Present Lodged Sub Jail Merta, District Nagaur)

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

----Respondent

For Petitioner(s) : Mr. Dinesh Choudhary For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

14/07/2021

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

in connection with FIR No.48/2020-21 registered at Police Station,

Excise Preventive Force, Merta City, District Nagaur for offence

under Section(s) 16/54 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 amount of liquor recovered 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 - Dharma Ram S/o Raju Ram, 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-8956/2021]

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

15-1/-saurabh

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