Rama Ram @ Ram Lal vs State Of Rajasthan
2021 Latest Caselaw 11555 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9503/2021

Rama Ram @ Ram Lal S/o Sh. Pokar Ram, Aged About 32 Years, Rojiya Nada Madhasar, Baitu Police Station, Dist. Barmer. (Lodged In District Jail, Barmer).

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

----Respondent

For Petitioner(s) : Mr K.C. Choudhary For Respondent(s) : Mr Sudhir Tak, Public Prosecutor

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

26/07/2021

This bail application under Sec.439 CrPC has been filed by

the petitioner in connection with FIR No.52/2021 registered at

Police Station Baitu, District Barmer for offence under Section

19/54 of the Rajasthan Excise Act.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

Taking into consideration the recovery of 70 bottles of liquor

and that the offence is triable by court of Magistrate, without

commenting on merits of the case, I am inclined to grant bail to

the petitioner.

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Rama Ram @ Ram Lal s/o Pokar

Ram be released on bail under Section 439 CrPC 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

(2 of 2) [CRLMB-9503/2021]

satisfaction of the concerned Magistrate with the stipulation that

he shall comply with all the conditions laid down under Sec.473

(3) CrPC.

(SANJEEV PRAKASH SHARMA),J

54-MMA/-

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