Hetram vs State
2021 Latest Caselaw 11154 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9313/2021

Hetram S/o Shri Shrawan Ram, Aged 27 Years, R/o Barsinghsar, Police Station Deshnok, District Bikaner (At Present Lodged In Sub Jail, Pokran)

----Petitioner Versus State of Raj., Through PP

----Respondent

For Petitioner(s) : Mr. A.R. Godara For Respondent(s) : Mr. Mukhtiar Khan, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

19/07/2021

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

in connection with FIR No.18/2021 registered at Police Station

Nachna, Distt. Jaisalmer, for offence under Section(s) 19/54, 54-A

of Rajasthan Excise Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

Looking into the nature of allegation and that the petitioner

is said to be the owner of the truck wherein liquor was recovered

and the investigation is still pending, I am not inclined to grant

bail to the petitioner at this stage.

The bail application is accordingly dismissed.

(SANJEEV PRAKASH SHARMA),J 50-amit/-

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