Hariram vs State Of Rajasthan
2021 Latest Caselaw 11155 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8094/2021

Hariram S/o Dana Ram Ji, Aged About 51 Years, R/o Indola Beda, Police Station Nana, District Pali (Rajasthan) (Lodged In Sub Jail Bali, District Pali).

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

----Respondent

For Petitioner(s) : Mr. Shambhoo Singh For Respondent(s) : Mr. Anil Joshi, 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.15/2021-22 registered at Police Station,

Excise Bali 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 quantity of liquor and the

offence is triable by Magistrate and that the trial is likely to take

time 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 - Hariram S/o Dana Ram Ji, be

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

aforesaid FIR provided the petitioner furnishes a personal bond of

(2 of 2) [CRLMB-8094/2021]

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

12-1/-saurabh

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