Bhagwati Lal vs State Of Rajasthan
2021 Latest Caselaw 11230 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9191/2021

Bhagwati Lal S/o Radheyshya Sharma, Aged About 36 Years, Near Devaria Balaji, Ward No. 39, Sanjay Colony, Bijay Singh Pathik Nagar, Bhilwara. (At Present Lodged In District Jail, Chittorgarh).

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

----Respondent

For Petitioner(s) : Mr. Ramesh Chandra Purohit For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

20/07/2021

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

in connection with FIR No.83/2019 registered at Police Station,

Parsoli, Chittorgarh for offence under Section(s) 19/54, 54(A) &

54(D) 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 levelled

against the petitioner and that the co-accused-Sanvariya has

already been enlarged on bail, 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 - Bhagwati Lal S/o Radheyshya

(2 of 2) [CRLMB-9191/2021]

Sharma, 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 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

10-1/-saurabh

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